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Citedby 93 docs - [View All]
Fathima Begum vs Karnataka State Transport ... on 3 February, 1997
Ishar vs State Of Rajasthan And Ors. on 8 October, 1990
K. Rajendran vs K.S. Krishnadas And Ors. on 1 July, 1991
S.Arumugam vs The State Transport Appellate on 23 March, 2010
A.P.S.R.T.C. Rep., By Its ... vs State Transport Appellate ... on 16 October, 2001

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Central Government Act
Section 81 in The Motor Vehicles Act, 1939
81. Leaving vehicle in dangerous position. No person in charge of a motor vehicle shall cause or allow the vehicle or any trailer to remain at rest on any road in such position or in such a condition or in such circumstances as to cause or be likely to cause danger, obstruction or undue inconvenience to other users of the road.