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Union of India - Section

Section 79 in Motor Vehicles Act, 1939

79. Signals and signalling devices.

- [(1)] [Re-numbered by Act 56 of 1969, section 48 (w.e.f. 2-3-1970).] The driver of a motor vehicle [with a right hand steering control] [Inserted by section 48, Act 56 of 1969, (w.e.f. 2-3-1970).] shall on the occasions specified in the Eleventh Schedule make the signals specified therein:Provided that the signal of an intention to turn to the right or left or to stop may be given by a mechanical or an electrical device of a prescribed nature affixed to the vehicle.
(2)[ In the case of a motor vehicle with a left hand steering control, the signal of an intention to turn to the right or left of to stop shall be given by a mechanical or an electrical device of a prescribed nature affixed to the vehicle :Provided that Government may, having regard to the width and condition of the roads in any area or route, by notification in the Official Gazette, exempt, subject to such conditions as may be specified therein, any such motor vehicle or class of such motor vehicles from the operation of this sub-section for the purpose of plying in that area or route.] [Inserted by section 48, Act 56 of 1969, (w.e.f. 2-3-1970).]