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Ker.HC: Owners Also Liable u/s 113 (3) of Motor Vehicles Act When Vehicle Driven With Excess Weight - (24 Jan 2023)

MOTOR VEHICLES

Kerala High Court has observed that owners of the vehicles are also liable to be prosecuted under Section 113(3) of the Motor Vehicles Act, 1988 in case they have permitted the vehicle to be driven with excess weight.

Tags : KERALA HIGH COURT   VEHICLES   WEIGHT  

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