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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(a) in The Motor Vehicles (Rajasthan Amendment) Act, 1992

(a)in sub-section (1), for the expression "with fine which may extend to two thousand rupees" as occurring between the expression "punishable for the first offence" and the expression "and for any second or subsequent offence", the expression "with fine which shall not be less than five thousand rupees" and for the expression "with fine which may extend to three thousand rupees" as occurring between the expression "which may extend to six months or" and the expression "or with both", the expression "with fine which shall not be less than ten thousand rupees" shall be substituted, and