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[Cites 0, Cited by 0] [Section 331] [Entire Act]

State of West Bengal - Subsection

Section 331(2) in The West Bengal Motor Vehicles Rules, 1989

(2)The Claims Tribunal may exempt a party from the payment of fee prescribed under sub-rule (1) provided that where a claim of the party has been accepted by the Claims Tribunal, the party shall have to pay the prescribed fee, exemption in respect of which has been granted initially before a copy of judgment is obtained.