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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1)(i) in The M.P. Motor Vehicles Rules, 1994

(i)shall as far as may be reasonably possible having regard to his duties be responsible for the due observance of the provisions of the Act and these rules;