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The Motor Vehicles Act, 1988

189. Racing and trials of speed.

Whoever without  the  written consent of  the State  Government permits  or takes  part in a race or trial of  speed of any kind between motor vehicles in any public place shall be  punishable with  imprisonment for a term which may extend to six months,  or with  fine which may extend to five hundred rupees, or with both.









  

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