Legal Document View

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
[Cites 0, Cited by 0] [Section 149(3)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(3)(b) in The Motor Vehicles Act, 1988

(b)rejects such offer, a date of hearing shall be fixed by the Claims Tribunal to adjudicate such claim on merits.