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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(8) in The M.P. Motor Vehicles Rules, 1994

(8)When a duplicate conductor's licence is issued under sub-rule (5) it shall be clearly stamped "DUPLICATE" in red ink and shall be marked with the date of issue of the duplicate and the seal of the Licensing Authority.