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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(l) in The Motor Vehicles (Driving) Regulations, 2017

(l)"right of way" means the right of a vehicle or any other road user to proceed in a lawful manner in preference to another vehicle or any other road user approaching under such circumstances of direction, speed and proximity as to give rise to danger or collision unless one grants precedence to one over the other;