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SC Advocates for Stringent Punishment for Rash Driving, Directs Centre to Amend Laws - (07 Dec 2016)

Supreme Court, while holding that existing two-year imprisonment for causing death due to rash and negligent driving as grossly inadequate, has asked Centre to provide harsher punishment for offence by amending law.

Tags : SUPREME COURT   RASH DRIVING   IMPRISONMENT  

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