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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in The M.P. Motoryan Karadhan Rules, 1991 (b)"alteration in a motor vehicle" means and includes any change in the particulars ot' the certificate of registration or the permit by which the motor vehicle is covered;
