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Citedby 35 docs - [View All]
Ishar vs State Of Rajasthan And Ors. on 8 October, 1990
Jamindara Motor Transport ... vs Superintendent, Government ... on 29 October, 1986
Mohan Lal Raghbir Singh And Ors. vs Balbir Singh And Ors. on 29 May, 1997
The New India Assurance Co. Ltd vs Smt. Chameli Devi And Others on 7 May, 2010
Raveendran vs R.T.O. Kannur on 22 December, 1994

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[Complete Act]
Central Government Act
Section 77 in The Motor Vehicles Act, 1939
77. Main roads. A State Government or any authority authorised in this behalf by the State Government may, by notification in the Official Gazette or by the erection at suitable places of the appropriate traffic sign referred to in Part A of the Ninth Schedule designate certain roads as main roads for the purposes of the regulations contained in the Tenth Schedule.