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 8(2)] [Section 8] [Entire Act] NCT Delhi - Subsection Section 8(2)(f) in Delhi Motor Accidents Claims Tribunal Rules, 2008 (f)medical certificate of injuries, or the effect thereof, other than those included in Form "C".