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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(d) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

(d)[ The terms and conditions under which permit shall be issued, the authority by whom the manner in which and the fee or fees on payment of which permits may be issued for different types of transport vehicles] [Substituted by M.P. Act No. 34 of 1987 (w.e.f. 18-9-1987).];