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[Cites 0, Cited by 0] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(4) in The Motor Vehicles Act, 1988

(4)Any amount awarded by way of compensation under this section in respect of any mis-representation, claim or defence, shall be taken into account in any subsequent suit for damages for compensation in respect of such mis-representation, claim or defence .