Section 225A in The Punjab Motor Vehicles Rules, 1989
225A. [ Obtaining of supplementary information and documents. [Inserted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
- The Claims Tribunal shall, obtain whatever supplementary information and documents, which are found necessary, from the police, medical and other authorities and proceed to adjudicate upon the claim, whether the parties who were given notice appear or not, on the appointed date.
