Section 161(2)(b) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 1] [Section 161(2)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(2)(b) in The Motor Vehicles Act, 1988

(b)in respect of grievous hurt to any person resulting from a hit and run motor accident, a fixed sum of fifty thousand rupees or such higher amount as may be prescribed by the Central Government.

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Union of India - Subsection

Section 161(2)(b) in The Motor Vehicles Act, 1988