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Citedby 66 docs - [View All]
Ishar vs State Of Rajasthan And Ors. on 8 October, 1990
The Drivers Conductors Bus ... vs The Regional Transport Authority on 1 December, 2003
Deputy Commissioner Of ... vs Mahadeo R. Mahadik on 9 December, 1997
Deputy Commissioner Of Income Tax vs Mahadeo R. Mahadik on 9 December, 1997
In Re: Kasi Viswanathan vs Unknown on 22 April, 1953

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[Complete Act]
Central Government Act
Section 82 in The Motor Vehicles Act, 1939
82. Riding on running board. No person driving or in charge of a motor vehicle shall carry any person or permit any person to be carried on the running board or otherwise than within the body of the vehicle.