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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of West Bengal - Subsection

Section 338(1) in The West Bengal Motor Vehicles Rules, 1989

(1)The Claims Tribunal in passing orders, shall record concisely in a judgment the findings on each of the issues framed and the reasons for such findings and make an award specifying the amount of compensation to be paid by the insurers and also the person or persons to whom compensation shall be paid.