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Citedby 4 docs
K. Raja Gopalareddy And Ors. vs E. Kumaraswamy Reddy And Ors. on 18 November, 1963
Vijayan Pillai vs R.T.O. Trissur on 29 August, 2002
V. Ayodhyaraman vs State Of Mysore on 14 April, 1959
In Re : Ramaswamy Reddiar vs Unknown on 16 July, 1964

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[Section 72] [Complete Act]
Central Government Act
Section 72(3) in The Motor Vehicles Act, 1939
(3) No person shall drive or cause or allow to be driven in any public place any motor vehicle or trailer-
(a) the unladen weight of which exceeds the unladen weight specified in the certificate of registration of the vehicle, or
(b) the laden weight of which exceeds the registered laden weight specified in the certificate of registration, 2[ 3[