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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(xvi) in The M.P. Motor Vehicles Rules, 1994

(xvi)shall not while plying a contract carriage other than motor cab, permit or connive at picking up or setting down of passengers enroute and shall ensure that the contract carriage is hired by single party from starting point to the destination;