Section 91(2)(xiv) in The M.P. Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2)(xiv) in The M.P. Motor Vehicles Rules, 1994

(xiv)travel beyond the destination tor which the fare has been paid except by paying to the conductor the legal fare for the additional journey sufficiently in advance; or

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State of Madhya Pradesh - Subsection

Section 91(2)(xiv) in The M.P. Motor Vehicles Rules, 1994