Section 149(3)(a) in The Motor Vehicles Act, 1988

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Union of India - Subsection

Section 149(3)(a) in The Motor Vehicles Act, 1988

(a)accepts such offer, -

(i)the Claims Tribunal shall make a record of such settlement, and such claim shall be deemed to be settled by consent; and

(ii)the payment shall be made by the insurance company within a maximum period of thirty days from the date of receipt of such record of settlement;