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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3)(b) in Karnataka Motor Vehicles Taxation Act, 1957

(b)fails to stop a motor vehicle when required to do so by any officer under section 11, shall on conviction be punishable with fine which may extend to fifty rupees.