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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Chattisgarh - Subsection

Section 233(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)Where any party to a proceeding is a minor or a person suffering from physical disability and on that account is unable to make an appearance, the Claims Tribunal shall appoint suitable person who consents to the appointment, represent such party for the purpose of the proceeding.