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[Cites 0, Cited by 0] [Section 112A(3)] [Section 112A] [Entire Act]

Union of India - Subsection

Section 112A(3)(a) in Motor Vehicles Act, 1939

(a)ten times the actual fare payable by such person or realisable by such conductor or driver; or (b) rupees five hundred, whichever is less.