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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Bihar - Subsection

Section 246(12) in The Bihar Motor Vehicles Rules, 1992

(12)The Claims Tribunal, in passing the orders, shall also direct the owner or insurer, of the vehicle involved in the accident, to pay the amount of compensation to the claimant within thirty days from the date of the said orders.