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 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(b) in The M.P. Motor Vehicles Rules, 1994 (b)the carriage of the personal effects or household effects of a hirer if so authorised in the permit but not the carriage of general merchandise.
