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[Cites 0, Cited by 0] [Section 337(3)] [Section 337] [Entire Act]

State of West Bengal - Subsection

Section 337(3)(c) in The West Bengal Motor Vehicles Rules, 1989

(c)The Claims Tribunal after making a local inspection shall note briefly in a memorandum any facts observed, and such memorandum shall form part of the record of enquiry.