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Kerala HC: Strict Actions to be Taken Against Illegally Modified Vehicles & Recording Video - (05 Jun 2024)

MOTOR VEHICLES

Ker. HC has issued a set of directions for the State to take strict actions under the Motor Vehicles Act of 1988, against individuals having Illegally modified vehicles and against vloggers that record videos inside driver’s cabin and disrupt driver’s concentration causing a threat to road users.

Tags :   KERALA HIGH COURT  ILLEGALLY MODIFIED VEHICLES  RECORDING VIDEO

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