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SC to State Govts.: Implement S 136A of MV Act for Electronic Monitoring & Enforcement of Road Safety - (03 Sep 2024)

MOTOR VEHICLES

SC has issued directions to all state governments to take immediate steps to implement Section 136A of Motor Vehicles Act, 1988 (MV Act), which provides for the electronic monitoring & enforcement of road safety and issue challans on the basis of footage from electronic enforcement devices.

Tags : SUREME COURT   SECTION 136A OF MOTOR VEHICLES ACT   1988  

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