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[Cites 0, Cited by 0] [Section 358(7)] [Section 358] [Entire Act]

State of Madhya Pradesh - Subsection

Section 358(7)(h) in The M.P. Municipalities Act, 1961

(h)prescribing the conditions on or subject to which licence may be granted, refused, suspended or withdrawn, for the use of any vehicles and barrows, and providing for the seizure and detention of any vehicles or barrows, which have not been duly licensed in pursuance of the bye-laws made under this section;