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The Motor Vehicles Act, 1988

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Legal Section

180. Allowing unauthorised persons to drive vehicles.—

Whenever, being the owner or person in charge of a motor vehicle, causes, or permits, any other person who does not satisfy the provisions of section 3 or section 4 to drive the vehicle shall be punishable with imprisonment for a term which may extend to three months, or with fine 3[of five thousand rupees], or with both.

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