Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 219] [Entire Act] State of Haryana - Subsection Section 219(2) in The Haryana Motor Vehicles Rules, 1993 (2)Where compensation is awarded to two or more persons the Claims Tribunal shall also specify the amount payable to each of them.
