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 97(2)] [Section 97] [Entire Act] State of Madhya Pradesh - Subsection Section 97(2)(iii) in The M.P. Motor Vehicles Rules, 1994 (iii)one person in addition to the driver in the light goods carriage having gross vehicle weight less than one thousand kilograms.