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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(14) in The M.P. Motor Vehicles Rules, 1994

(14)If the driver of any motor cab fitted with a taxi-meter which is hired by any person is unable to proceed owing to any defect in the mechanism of the motor-cab, he shall at once lower the flag to 'stopped' position and shall not re-start his meter until such time as the defect is remedied.