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] [Entire Act]

State of Madhya Pradesh - Section

Section 239 in The M.P. Motor Vehicles Rules, 1994

239. Receipt for compensation.

- Upon payment of compensation a receipt shall be obtained by the Claims Tribunal and such receipt shall be forwarded to the Insurer concerned or, as the case may be, the owner of the vehicle, for the purpose of record.