Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Chattisgarh - Subsection Section 52(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003 (1)No person shall willfully cause or allow any vehicle or animal in his charge to cause any damage to any highway.
