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[Cites 0, Cited by 4722] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2) in The Motor Vehicles Act, 1988

(2)An officer designated by the insurance company for processing the settlement of claim of compensation may make an offer to the claimant for settlement before the Claims Tribunal giving such details, within thirty days and after following such procedure as may be prescribed by the Central Government.