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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2)(c) in The M.P. Motoryan Karadhan Adhiniyam, 1991

(c)the certificate of insurance relating to the use of the vehicle and shall keep such vehicle stationary for such time as may be required by such authority or officer to satisfy himself that the tax in respect of such motor vehicle has been paid :