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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(g) in The M.P. Motoryan Karadhan Rules, 1991

(g)the expression "a motor vehicle brought into the State for temporary use" means a motor vehicle brought from another State or Union Territory for being used or kept for use in Madhya Pradesh for a period not exceeding three months;