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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1)(vi) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

(vi)does not place the vehicle at the disposal of the District Magistrate in pursuance of an order under sub-section (1) of Section 10 or acts in contravention of the provisions of subsection (5) of Section 10;