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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Madhya Pradesh - Subsection

Section 229(1) in The M.P. Motor Vehicles Rules, 1994

(1)The Claims Tribunal may, at any time during the course of an enquiry before it, visit the site at which accident occurred for the purpose of making a local inspection or examining any persons likely to be able to give information relevant to the proceeding.