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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(6) in Rajasthan Victim Compensation Scheme, 2011

(6)The cases covered under Motor vehicle Act, 1988(Central Act No. 59 of 1988) wherein compensation is to be awarded by the Motor Accident Claims Tribunal, shall not be covered under the Scheme.