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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1)(xvii) in The M.P. Motor Vehicles Rules, 1994

(xvii)shall, at the conclusion of any journey take reasonable search in vehicle for anything left by any passenger and shall take into his custody anything so found by him or by any other person in such vehicle and as soon as may be make over the same to a responsible employee of the holder of the permit of the vehicle or to the officer-in-charge of the nearest police station;