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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(6) in The M.P. Motor Vehicles Rules, 1994

(6)The Transport Commissioner shall supply on behalf of the State Government a printed copy of the State Register of Motor Vehicles to the Central Government as required by sub-rule (2) of Rule 75 of the Central Rules.