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Kerala HC: Driving Slow But Recklessly Amounts to Rash & Negligent Driving - (13 Dec 2021)

MOTOR VEHICLES

Kerala High Court has ruled that driving a vehicle in a reckless and negligent manner even if it is done at a low speed, would still amount to rash and negligent driving under Section 279 of the Indian Penal Code, 1860.

Tags : KERALA HIGH COURT   DRIVING SLOW BUT RECKLESSLY  

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