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 210] [Entire Act] State of Uttarakhand - Subsection Section 210(5) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (5)The application for compensation shall be decided on the date of filing of written statement when the claim is not denied/opposed by any of the opposite parties.".
