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[Cites 0, Cited by 0] [Section 204(4)] [Section 204] [Entire Act]

State of Madhya Pradesh - Subsection

Section 204(4)(b) in The M.P. Motor Vehicles Rules, 1994

(b)The State Government may, by notification in the official Gazette, authorize any person/officer/body to collect fees from the vehicle owners using such bus stands. The rate of fees may be specified by the State Government from time to time by notification.]