Section 13(3)(ii) in The M.P. Motoryan Karadhan Rules, 1991

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State of Madhya Pradesh - Subsection

Section 13(3)(ii) in The M.P. Motoryan Karadhan Rules, 1991

(ii)[a certificate in Form 'O-1'] [Substituted by Notification No. 22-27-93-VII, dated 8-6-1993.] from the Sub-Divisional Officer of the Public Works Department in-charge of the road, regarding the non-motorability of route in case of clause (i) of sub-rule (2); or

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State of Madhya Pradesh - Subsection

Section 13(3)(ii) in The M.P. Motoryan Karadhan Rules, 1991