Section 78(1)(b) in The Assam Highway Act, 1989

[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Assam - Subsection

Section 78(1)(b) in The Assam Highway Act, 1989

(b)When the vehicle or animal is involved in the occurrence of an accident to a person, animals or vehicle or a of a damage to any property, whether the driving or management of the vehicle or animal was or was not the cause of the accident or damages,m and he shall give his name and address and the name address of the owner of the vehicle or animal or any person affected by such accident or damage who demands it, provided such person also furnish his name and address,

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State of Assam - Subsection

Section 78(1)(b) in The Assam Highway Act, 1989