Section 128B(2)(b) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 128B(2)(b) in Motor Vehicles Act, 1939

(b)if that person having been required, whether, at the hospital or elsewhere, to provide a specimen of breath for a breath test, has refused, omitted or failed to do so and a police officer has reasonable cause to suspect him of having alcohol in his blood:

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Union of India - Subsection

Section 128B(2)(b) in Motor Vehicles Act, 1939