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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1)(e) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(e)furnish to the applicant information and particulars about the accident in Form "A" within thirty days, on receiving the application in Form "C" by the person who wishes to make an application for compensation and who is involved in an accident, or his next of kin, or the legal representative of the deceased, or the insurance company, as the case may be.