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 Haryana - Section Section 203 in The Haryana Motor Vehicles Rules, 1993 203. Application for claims for compensation. [Sections 165 and 176]. - Every application for claims of compensation to be made under Section 166 shall be in Form No. 48.
