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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(1)(b) in The Karnataka Police Act, 1963.

(b)without reasonable cause, drives, drags, or pushes any vehicle otherwise than on the near or left side of the road or passes any vehicle except on the right side of it and at any speed higher than what may be prescribed by notification by Government;