Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 24 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960 24. Application for claim. - Every application in the case of a claim without fault under Chapter VII-A of the Act shall be made in Form CWF.
