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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(13)(h) in Kerala High Court Act, 1958

(h)[ from an award passed by the Motor Accidents Claims Tribunal.] [Inserted by Act No. 15 of 2018, dated 3.7.2018.]