Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 215B] [Entire Act]

State of Punjab - Subsection

Section 215B(4) in The Punjab Motor Vehicles Rules, 1989

(4)The registering authority shall verify the registration certificate, driving licence, fitness and permit in respect of the offending vehicle within a period of fifteen days of the application being made by the Investigating Officer. The concerned hospitals shall issue the Medico legal Certificate and Post-Mortem Report to the Investigating Officer within a period of fifteen days of the accident.