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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1)(g) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(g)report to the Magistrate mentioned in clause (f), as to why the registered owner has not been prosecuted for offence punishable under section 196 of the Act, where such prosecution has not been preferred, despite existence of facts constituting such an offence.