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

State of Madhya Pradesh - Subsection

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

(xii)shall not, save for good and sufficient reasons require any passenger, who has paid! legal fare to alight from the vehicle before the conclusion of the journey;