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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Assam - Subsection

Section 80(b) in The Assam Highway Act, 1989

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