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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Manipur - Subsection Section 71(5) in The Manipur Highways Act, 1979 (5)No person shall wilfully remove, after deface, or in any way tamper with any traffic sign placed or erected under this section.
