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 3(2)] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(2)(d) in The M.P. Highway Act, 1936 (d)prohibiting the leaving of vehicles or animals unattended or in the charge of persons incapable of controlling them;