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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(10) in The M.P. Motoryan Karadhan Rules, 1991

(10)The owner shall not remove the motor vehicle from the specified place lo any other place except with the prior written permission of the Taxation Authority concerned and if the motor vehicle is removed in contravention of this sub-rule, the owner shall not be entitled to any refund of tax.