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 0] [Section 93] [Entire Act] State of Chattisgarh - Subsection Section 93(ii) in The Chhattisgarh Motor Vehicles Rules, 1994 (ii)a child of not more than three years of age shall be regarded as an infant and shall not be reckoned as one half.
