Section 208(3)(vi) in The M.P. Motor Vehicles Rules, 1994

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State of Madhya Pradesh - Subsection

Section 208(3)(vi) in The M.P. Motor Vehicles Rules, 1994

(vi)While granting exemption under sub-rules (4) and (5), the Registering Authority shall consult the authority of the public works department and the State Traffic police and only if satisfied that such exemption shall not cause any danger to the other vehicle or passengers travelling in other vehicles, shall grant such exemption.

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State of Madhya Pradesh - Subsection

Section 208(3)(vi) in The M.P. Motor Vehicles Rules, 1994