Section 3(2)(a) in Central Provinces and Berar Highway Act, 1936

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Central Provinces And Berar - Subsection

Section 3(2)(a) in Central Provinces and Berar Highway Act, 1936

(a)prohibiting or restricting the use of vehicles of any particular class or description considered likely to cause obstruction on a [public] [Substituted by M. P. Act No. 4 of 1954.] road or place and where a berm or side-track is provided, confining such vehicles to the berm or side-track;

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Central Provinces And Berar - Subsection

Section 3(2)(a) in Central Provinces and Berar Highway Act, 1936