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 238] [Entire Act] State of Madhya Pradesh - Subsection Section 238(3) in The M.P. Motor Vehicles Rules, 1994 (3)The Claims Tribunal may in its discretion pass such order in respect of costs incidental to any proceedings before it as it may deem fit.
