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Citedby 7 docs - [View All]
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Claims For Compensation Under Chapter 8 Of The Motor Vehicles Act, ...
New India Insurance Co. Ltd vs Smt. Shanti Misra, Adult on 10 October, 1975
The New India Assurance Co. Ltd. vs Mostt. Parvati Kuer And Ors. on 9 February, 1998
Dorakonda Venkatrama ... vs Vijayawada Co-Operative Central ... on 23 November, 1989

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[Section 110A] [Complete Act]
Central Government Act
Section 110A(2) in The Motor Vehicles Act, 1939
(2) Every application under sub- section (1) shall be made to the Claims Tribunal having jurisdiction over the area in which the accident occurred, and shall be in such form and shall contain such particular as may be prescribed: