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[Cites 0, Cited by 0] [Section 164B] [Entire Act]

Union of India - Subsection

Section 164B(5) in The Motor Vehicles Act, 1988

(5)In all cases specified in clause (a) of sub-section (3), when the claim of such person becomes payable, where amount has been paid out of this Fund to any person, the same amount shall be deductible from the claim received by such person from the insurance company.