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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Chattisgarh - Subsection

Section 234(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)Statements made by person examined under sub-rule (1) if reduced to writing, shall not be signed by the person making the statement, nor shall they, except as hereinafter provided, be incorporated in the record or utilised by the Claims Tribunal for the purpose of arriving at a decision in the case.