Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 338] [Entire Act] State of West Bengal - Subsection Section 338(2) in The West Bengal Motor Vehicles Rules, 1989 (2)Where compensation is awarded to two or more persons, the Claims Tribunal shad also specify the amount payable to each of them.
