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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(6)(ii) in The M.P. Motoryan Karadhan Rules, 1991

(ii)If the original token has become defaced or illegible it shall be returned with the application for the issue of a duplicate token.