Section 208(3)(iv) in The M.P. Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Madhya Pradesh - Subsection

Section 208(3)(iv) in The M.P. Motor Vehicles Rules, 1994

(iv)The Registering Authority may, on application accompanied by prescribed fee by order in writing exempt any motor vehicle, for such purpose, for such period and subject to such conditions as he may specify, from any or all the provisions of this rule.

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State of Madhya Pradesh - Subsection

Section 208(3)(iv) in The M.P. Motor Vehicles Rules, 1994