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[Cites 0, Cited by 2] [Section 161(2)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(2)(a) in The Motor Vehicles Act, 1988

(a)in respect of the death of any person resulting from a hit and run motor accident, a fixed sum of two lakh rupees or such higher amount as may be prescribed by the Central Government;