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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Punjab - Subsection

Section 222(5) in The Punjab Motor Vehicles Rules, 1989

(5)The Claims Tribunal, may, if any journey is undertaken under this rule at the instance of a party, require the party, to deposit an amount equivalent to the actual expenses likely to be incurred by it and its staff before hand and it shall draw only the amount so deposited by the parties, to meet all the incidental expenditure in connection with such journey.]