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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Madhya Pradesh - Subsection

Section 137(3) in The M.P. Motor Vehicles Rules, 1994

(3)If the duplicate agent's licence is issued on a representation that the licence originally granted has been lost or destroyed and the original licence has been subsequently found the original licence shall be surrendered to the Licensing Authority.