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Bombay HC: Alcohol in Medical Report Proof of Inebriation - (05 Jan 2023)

CIVIL

Bombay High Court while observing that alcohol in medical report proof of inebriation, has held that an accident while boarding a train in such a state would disentitle a person from receiving compensation under Railways Act, 1989.

Tags : BOMBAY HIGH COURT   COMPENSATION   RAILWAYS ACT   INEBRIATION  

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