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State of Madhya Pradesh - Section

Section 108 in The M.P. Motor Vehicles Rules, 1994

108. Subsequent examination of Tax.

- meter.-A taxi meter shall be submitted for examination and test once every six months and at other lime if required by the Registering Authority or by an officer of the Weights and Measures Department authorised in this behalf. The result of each examination and test shall be entered in the fitness certificate of the motor cab.