Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 181(3)] [Section 181] [Entire Act]

State of Madhya Pradesh - Subsection

Section 181(3)(b) in The M.P. Motor Vehicles Rules, 1994

(b)where the vehicle has no tailboard, in a metal carrier fitted between the frame side members, underneath and body nearest to the rear wheel on either side.