Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 220] [Entire Act] State of Madhya Pradesh - Subsection Section 220(1) in The M.P. Motor Vehicles Rules, 1994 (1)An application for compensation arising out of an accident of the nature specified under the Act shall be in Form M.P.M.VR.-75 (COMP-A).
