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

State of Madhya Pradesh - Subsection

Section 11(8) in The M.P. Motoryan Karadhan Rules, 1991

(8)On the expiry of every month, the Taxation Authority shall get a list prepared of all the motor vehicles in respect of which intimation of non-use has been acknowledged and entered in the register during the month, and copies thereof shall be supplied lo such officers of the Transport Department as the Transport Commissioner, by an order in writing, may specify.