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[Cites 0, Cited by 1] [Section 109A(1)] [Section 109A] [Entire Act]

Union of India - Subsection

Section 109A(1)(b) in Motor Vehicles Act, 1939

(b)"hit and run motor accident" means an accident arising out of the use of a motor vehicle or motor vehicles the identity whereof cannot be ascertained in spite of reasonable efforts for the purpose;