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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(b) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

(b)All legal and medical expenses etc., shall be incurred by the various authorities as under:-
(i)upto Rs. 50/ - by the Assistant Regional Manager.
(ii)Rs. 51/ - to Rs. 100/ - by the General Manager.
(iii)Rs. 101/ - and above but not exceeding Rs. 500/ - by the Chairman, of the Corporation.
(iv)Rs. 500/ - and above by the Corporation with the sanction of Government: