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[Cites 0, Cited by 0] [Section 109C(2)] [Section 109C] [Entire Act]

Union of India - Subsection

Section 109C(2)(a) in Motor Vehicles Act, 1939

(a)a contravention of any provision thereof shall be punishable with imprisonment for such term as may be specified but in no case exceeding three months, or with fine which may extend to such amount as may be specified but in no. case exceeding five hundred rupees or with both;