Section 112A(4) in The Motor Vehicles Act, 1939

Central Government Act

(4) Where a person has paid the amount under sub- section (3), no action shall be taken against him under section 112."]

1. Subs. by Act 3 of 1961, s. 3 and Sch., for" the States".

2. ins. by Act 100 of 1956, s. 81 (w. e. f. 16- 2- 1957 ).

3. Ins. by s. 82, ibid. (w. e. f. 16- 2- 1957 ).

4. Ins. by Act 56 of 1969, s. 64 (w. e. f. 2- 3- 1970 ).

5. Subs. by Act 100 of 1956, s. 83, for" twenty rupees" (w. e. f.' 16- 2- 1957 ).

6. Subs. by s. 83, ibid., for" one hundred rupees" (w. e. f. 16- 2- 1957 ).

7. Ins. by Act 47 of 1978, S. 34 (w. e. f. 16. 1. 1979 ).