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 44] [Section 145] [Entire Act] Union of India - Subsection Section 145(c) in The Motor Vehicles Act, 1988 (c)"grievous hurt" shall have the same meaning as assigned to it in section 320 of the Indian Penal Code;
