Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Madhya Pradesh - Subsection Section 66(i) in The M.P. Motor Vehicles Rules, 1994 (i)keep informed the State Transport Authority from time to time of the action taken by him in pursuance of the power delegated; and
