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[Section 110C(2A)] [Section 110C] [Complete Act]
Central Government Act
Section 110C(2A)(ii) in The Motor Vehicles Act, 1939
(ii) the person against whom the claim is made has failed to contest the claim, it may, for reasons to be recorded by it in writing, direct that the insurer who may be liable in respect of such claim, shall be impleaded as a party to the proceeding and the insurer so impleaded shall there- upon have the right to contest the claim on all or any of the grounds that are available to the person against whom the claim has been made.]