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[Cites 0, Cited by 1] [Section 92B(3)] [Section 92B] [Entire Act]

Union of India - Subsection

Section 92B(3)(a) in Motor Vehicles Act, 1939

(a)if the amount of the first-mentioned compensation is less than the amount of the second-mentioned compensation, he shall be liable to pay (in addition to the first-mentioned compensation) only so much of the second-mentioned compensation as is equal to the amount by which it exceeds the first-mentioned compensation: