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[Cites 0, Cited by 0] [Section 128(5)] [Section 128] [Entire Act]

State of Madhya Pradesh - Subsection

Section 128(5)(e) in The M.P. Public Health Act, 1949

(e)the penalties to be imposed in case of evasion of tolls or of resistance to the seizure and detention of any vehicle or animal in respect of which toll is not paid.