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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(b) in Karnataka Traffic Control Act, 1960

(b)when the vehicle or animal is involved in the occurrence of an accident to a person, animal or vehicle or of damage to any property, whether the driving or management of the vehicle or animal was or was not the cause of the accident or damage, and he shall give his name and address and the name and address of the owner of the vehicle or animal to any person affected by such accident or damage who demands it, provided such person also furnishes his name and address.