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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1)(xix) in The M.P. Motor Vehicles Rules, 1994

(xix)shall notwithstanding, anything contained in clause (xviii), on application in writing by a registered medical practitioner allow a person suffering from an infectious or contagious disease to be carried in a stage carriage provided that no other person save a person or persons in attendance on the sick persons shall be carried in the vehicle at the same time;