Section 220 in The Haryana Motor Vehicles Rules, 1993
220. The Code of Civil Procedure to apply in certain cases.
[Sections 169 and 176(b)]. - The following provisions of the First Schedule to the Code of Civil Procedure, 1908, shall so far as may be apply to proceeding before the Claims Tribunal namely, Order V, Rules, 9 to 13 and 15 to 30; Order IX, Order XIII, Rules 3 to 10, Order XVI, Rule 2 to 21, Order XVII, Order XXI and Order XXIII, Rules 1 to 3.
