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 231A] [Entire Act]

State of Punjab - Subsection

Section 231A(8) in The Punjab Motor Vehicles Rules, 1989

(8)The Claims Tribunal shall, in the matter of investment of money, with a view to have maximum return for the claimant, pass orders to deposit the same with public sector undertakings of the State or Central Government, which offers higher rate of interest.