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[Cites 0, Cited by 2] [Section 92B] [Entire Act]

Union of India - Subsection

Section 92B(1) in Motor Vehicles Act, 1939

(1)The right to claim compensation under section 92A in respect of death or permanent disablement of any person shall be in addition to any other right (hereafter in this section referred to as the right on the principle of fault) to claim compensation in respect thereof under any other provision of this Act or of any other law for the time being in force.