Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Manipur - Subsection

Section 80(b) in The Manipur Highways Act, 1979

(b)give on demand by a police officer or by any authority authorised in this behalf by the State Government any information required by him or, if no police officer or other authority is present, report the circumstances of occurrence soon as possible, and in any case within twenty four hours of the occurrence at the nearest police station, or if he continues his journey after the accident, at the next police station on or near his route.