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[Cites 0, Cited by 7] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2) in The Motor Vehicles Act, 1988

(2)In this section mandatory traffic sign means a traffic sign included in Part A of the [First Schedule], or any traffic sign of similar form (that is to say, consisting of or including a circular disc displaying a device, word or figure and having a red ground or border) placed or erected for the purpose of regulating motor vehicle traffic under sub-section (1) of section 116.