Section 110CCC(1)(ii) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 110CCC(1)(ii) in Motor Vehicles Act, 1939

(ii)any party or insurer has put forward a false or vexatious claim or defence, such Court or Tribunal may make an order for the payment, by the party who is guilty of misrepresentation or by whom such claim or defence has been put forward, of special costs by way of compensation to the insurer or, as the case may be, to the party against whom such claim or defence has, been put forward.

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Union of India - Subsection

Section 110CCC(1)(ii) in Motor Vehicles Act, 1939