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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Madhya Pradesh - Subsection

Section 184(2)(b) in The M.P. Motor Vehicles Rules, 1994

(b)The authority shall then go through the design and calculations and if the design is found satisfactory by it, certify what would be in its opinion the greatest laden and axle weights of trailer which is compatible with reasonable safely.