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

State of Madhya Pradesh - Subsection

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

(xviii)shall not cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease, or the corpse of any person;