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

State of Rajasthan - Subsection

Section 7(iii) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

(iii)Where the accident or loss or damage to property arises out of the violation of any rule or direction of the Undertaking or of the Traffic Regulations by the party concerned.