Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(1)(xxix) in The Chhattisgarh Motor Vehicles Rules, 1994

(xxix)in case of an accident of the bus, shall make all reasonable efforts to help the injured person and to inform the nearest Police Station, immediately;