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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Uttarakhand - Subsection

Section 21A(3) in Uttarakhand Ropeways Act, 2014

(3)A claim for compensation under sub-section (1) shall neither be defeated by reason of any neglect or default of the person or livestock, in respect of whose death or permanent disablement, the claim has been made nor shall be quantum of compensation recoverable in respect of such death or permanent disablement be reduced on the basis of the share of such person or livestock in the responsibility for such death or permanent disablement.