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[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(1) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(1)The Claims Tribunal shall maintain in addition to all registers required to be maintained by a court of Additional District Judge in Delhi, the following registers:-
(i)Register for applications for interim award on principle of no fault liability;
(ii)Register for deposit of payments in the Tribunal through cheques, etc.