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 Haryana - Subsection Section 210(3) in The Haryana Motor Vehicles Rules, 1993 (3)The Claims Tribunal, after making a local inspection, shall note briefly in a memorandum the facts observed and such memorandum shall from part of the record of the proceedings.
