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[Cites 0, Cited by 0] [Section 215B] [Entire Act]

State of Punjab - Subsection

Section 215B(15) in The Punjab Motor Vehicles Rules, 1989

(15)If the claimants are not in a position to immediately respond to the offer of the Insurance Company, the Claims Tribunal, shall grant them time not later than thirty days, to respond to the said offer.