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 2] [Section 172] [Entire Act] Union of India - Subsection Section 172(2) in The Motor Vehicles Act, 1988 (2)No Claims Tribunal shall pass an order for special costs under sub-section (1) for any amount exceeding one thousand rupees.
