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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(3) in The M.P. Highway Rules, 1939 (3)A tonga or any carriage pulled by a horse or horses-a bell :Provided that a damni, chhakra or cart pulled by a bullock or bullocks or a similar vehicle shall not be required to carry a horn or a bell.
