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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(3) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(3)The Court after having convicted the accused person of an offence under this Act, shall send the conviction slip to the District Magistrate concerned for taking further necessary action.