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

State of Rajasthan - Subsection

Section 9(b) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

(b)The payment of the compensation shall be made through the District Magistrate of the district in which the claimant resides and the District Magistrate making such payment shall obtain a receipt in full satisfaction of his claim.