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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Madhya Pradesh - Subsection Section 52(2) in The M.P. Motor Vehicles Rules, 1994 (2)The State Government may, by notification, exempt any person or classes of persons from payment of all or any portion of the fee payable under Chapter IV of the Act.
