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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Motor Vehicles Rules, 1994

(2)No driver of stage carriage or contract carriage shall cause or allow to enter into or to place or carried in the vehicle, any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease, or the corpse of any person.