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

State of Karnataka - Subsection

Section 2(1)(a) in Karnataka State Road Safety Authority Act, 2017

(a)"accident" means any incident wherein, on account of the use of a motor vehicle on a public road, death, bodily injury or damage is caused to any public properties, other vehicles, person or any property as the case maybe;