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[Cites 0, Cited by 0] [Section 219(4)] [Section 219] [Entire Act]

State of Punjab - Subsection

Section 219(4)(b) in The Punjab Motor Vehicles Rules, 1989

(b)the amount of compensation paid in such earlier accidents, the name and address of the victims and the persons to whom the damages have been paid and their relation, if any, with the opposite party.]