Section 110A(1)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 9] [Section 110A(1)] [Section 110A] [Entire Act]

Union of India - Subsection

Section 110A(1)(a) in Motor Vehicles Act, 1939

(a)by the person who has sustained the injury; or

(aa)[ by the owner of the property; or] [Inserted by Act 47 of 1978, section 32 (w.e.f 16.1.1979).]