Section 78(1)(b) in The Manipur Highways Act, 1979

[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Manipur - Subsection

Section 78(1)(b) in The Manipur Highways Act, 1979

(b)when the vehicle or animal is involved in the occurrence of an accident to a person, animal or vehicle or of damage to any property, whether the driving or management of the vehicle or animal was or was not the cause of the accident or damage, and he shall give his name and address and the name and address of the owner of the vehicle or animal to any person affected by such accident or damage who demands, it provided such person also furnished his name and address.

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State of Manipur - Subsection

Section 78(1)(b) in The Manipur Highways Act, 1979