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MP HC Seeks State's Response in PIL for Effective Implementation of Motor Vehicle Laws - (08 Nov 2021)

MOTOR VEHICLES

Madhya Pradesh High Court has sought response of the State Government in a public interest litigation seeking effective implementation of the Motor Vehicle laws in the State. The Court has issued notice on the plea filed by a law student, Hrishikesh Jaiswal and directed the respondent authorities to file reply within six weeks.

Tags : MADHYA PRADESH HIGH COURT   IMPLEMENTATION OF MOTOR VEHICLE LAWS  

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