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Jharkhand HC: Rashness and Negligence in Driving is Subjective Determination - (22 Feb 2022)

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Jharkhand High Court has held that rashness and negligence in driving is a subjective determination depending on different factors like road condition, the volume of traffic, habitation in the area, and weather conditions.

Tags : JHARKHAND HIGH COURT   RASHNESS AND NEGLIGENCE  

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