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[Cites 0, Cited by 4] [Section 92A] [Entire Act]

Union of India - Subsection

Section 92A(3) in Motor Vehicles Act, 1939

(3)In any claim for compensation under sub-section (1), the claimant shall not be required to plead and establish that the death or permanent disablement in respect of which the claim has been made was due to any wrongful act, neglect or default of the owner or owners of the vehicle or vehicles concerned or of any other person.