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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Punjab - Subsection

Section 222(1) in The Punjab Motor Vehicles Rules, 1989

(1)The Claims Tribunal, may, at any time during the course of any proceedings before it, visit the site, at which such accident has occurred for the purpose of making a local inspection or examination of any person, who gives information relevant to the claims.