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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)Nothing in sub-section (1) shall affect the right of any person to claim compensation payable under any contract or scheme providing for compensation for death or personal injury or any sum payable under any policy of insurance.Chapter - VIII Liability Due to Accidents.