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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Madhya Pradesh - Subsection

Section 153(2)(a) in The M.P. Motor Vehicles Rules, 1994

(a)If the article is claimed by not more than one person, the person authorised in sub-rule (1) may after making such enquiries as he deems fit and if necessary after taking indemnity agreement from the claimant hand over the article to the claimant.