Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 172] [Entire Act] State of Madhya Pradesh - Subsection Section 172(1) in The M.P. Motor Vehicles Rules, 1994 (1)No fuel tank shall be placed in any public service vehicle within sixty centimetres of any entrance or exit of a single decked vehicle or the lower deck of a double decked vehicle.
