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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(6) in Telangana Victim Compensation Scheme, 2015

(6)The cases covered under Motor Vehicles Act, LQGS (59 of 1993) wherein compensation is to be awarded by the Motor Accident Claims Tribunal, and cases covered under existing GOs and G.Os. issued by the Government from time to time shall not he covered under this Scheme.