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[Cites 0, Cited by 1] [Section 95AA(3)] [Section 95AA] [Entire Act]

Union of India - Subsection

Section 95AA(3)(ii) in Motor Vehicles Act, 1939

(ii)that the award has been made after the insurer has gone into liquidation, it may direct the payment of such, compensation from out of the sum deposited under sub-section (1):