Section 87(1)(c) in Motor Vehicles Act, 1939

[Cites 0, Cited by 1] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(c) in Motor Vehicles Act, 1939

(c)when the vehicle is involved in the occurrence of an accident to a person, animal or vehicle or of damage to any property, whether the driving or management of the vehicle was or was not the cause of the accident or damage,

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Union of India - Subsection

Section 87(1)(c) in Motor Vehicles Act, 1939