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[Cites 0, Cited by 0] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(b) in Motor Vehicles Act, 1939

(b)is under the influence of a drug to such an extent as to be incapable of exercising proper control over the vehicle, shall be punishable for the first offence with imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both;