Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(c) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

(c)Where the case involves the payment of a sum exceeding Rs. 500/ - it shall be considered by Corporation in consultation with the Legal Remembrancer to the Government of Rajasthan, if necessary ? Final sanction of Government shall be obtained in such cases before making payment.