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[Cites 0, Cited by 0] [Section 231A] [Entire Act]

State of Punjab - Subsection

Section 231A(6) in The Punjab Motor Vehicles Rules, 1989

(6)The Claims Tribunal may in the case of literate persons may also opt the procedure for deposit of the awarded amount specified in sub-rules (4) and (5), if the age, financial background etc. of the claimant, with a view to ensuring the safety of the compensation awarded, thinks it necessary and pass such order as it may deem fit.