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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(4) in The M.P. Motor Vehicles Rules, 1994

(4)The complaint book shall be so securely kept in the public service vehicle and at the bus stands, as the case may be, and shall at all times be made available by the driver and the conductor, if any, of the vehicle to any passenger desiring to record a complaint or to an officer of the Transport or Police Department not below the rank of Assistant Sub-Inspector for purpose of inspection.