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State of Punjab - Section

Section 217 in The Punjab Motor Vehicles Rules, 1989

217. Summary dismissal of application [Sections 169 and 176].

- The Claims Tribunal may, after considering the application and the statement, if any, of the applicant recorded under rule 216, dismiss the application summarily, if for reasons to be recorded, it is of the opinion that there are no sufficient grounds for proceeding therewith.