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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Madras Presidency - Subsection

Section 75(2)(b) in The Madras City Police Act, 1888

(b)found drunk and under the influence of liquor or drug while driving or riding a vehicle, shall be liable on conviction to imprisonment not exceeding six months or fine not exceeding one thousand rupees.