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

State of Punjab - Subsection

Section 215B(16) in The Punjab Motor Vehicles Rules, 1989

(16)If the offer of the Insurance Company is not fair and acceptable to the claimants or if the insurance Company has any defence available to it under law, the claims Tribunal shall proceed to conduct an inquiry under sections 168 and 169 of the Act, and shall pass an award within a period of thirty days thereafter.