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MP HC: Precautions and Warning Signs at Construction Sites Must be Ensured by Owner - (26 Jul 2024)

CRIMINAL

MP HC has held that a contractor who does not ensure placing of warning signs and precautions at a construction site ultimately resulting into a fatal accident, can be held for a criminal offence under Section 304-A of Indian Penal Code, 1860.

Tags : MP HIGH COURT   WARNING SIGNS   CONSTRUCTION SITE  

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