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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in Karnataka State Road Safety Authority Act, 2017

(2)Notwithstanding anything contained in subsection (1), in case of urgency, the Commissioner Karnataka Road Safety Authority may take such action as may be necessary to prevent accident or obstruction, as the case may be, and recover the cost thereof from the person responsible in such manner as may be prescribed.