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Kerala HC Directs Motor Vehicle Department to Furnish Action Taken on Directions on Road Safety - (08 Nov 2021)

MOTOR VEHICLES

Kerala High Court has made an attempt to reinforce the Rules and directions in place for road safety by directing the concerned officers to take necessary steps and ensure that no motor vehicle ply in any public place violating the statutory provisions. the Court has directed the Transport Commissioner, the Deputy Transport Commissioner and the Regional Transport Officer to file individual affidavits explaining action taken in the matter.

Tags : KERALA HIGH COURT   DIRECTIONS ON ROAD SAFETY  

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