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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(9) in The M.P. Motoryan Karadhan Rules, 1991

(9)The Taxation Authority may inspect any motor vehicle kept in non-use and shall get all such motor vehicles inspected by a subordinate officer not below the rank of an Assistant Sub-Inspector of Transport and whenever such inspections arc made, the reports thereof shall be entered in the register referred to in sub-rule (7).