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NCDRC: Riding High-End Motorcycle Without Orientation May be Negligence - (12 Oct 2020)

CONSUMER

National Consumer Disputes Redressal Commission (NCDRC) has held that an intentional self-injury cannot be inferred in a case where a person rides a high-end motorcycle without the necessary orientation.

Tags : NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION   RIDING HIGH-END MOTORCYCLE  

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