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[Cites 0, Cited by 0] [Section 231A] [Entire Act]

State of Punjab - Subsection

Section 231A(9) in The Punjab Motor Vehicles Rules, 1989

(9)The Claims Tribunal shall, in investing such money, direct that theinterest on the deposits be paid directly to the claimants or the guardian of theminor claimants by such institutions under intimation to the Claims Tribunal.]