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[Cites 0, Cited by 0] [Section 198(3)] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(3)(d) in The Motor Vehicles Act, 1988

(d)whether the designated authority responsible for the maintenance of the road knew, or could reasonably have been expected to know, that the condition of the part of the road to which the action relates was likely to cause danger to the road users;