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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(7) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(7)If statement of facts about compensation claimed and basis thereof are furnished by the parties in the manner indicated in sub-rule (6), the case shall be further proceeded with in the same manner as required to deal with applications moved by the parties for compensation directly before the Claims Tribunal.