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State of Haryana - Section

Section 205 in The Haryana Motor Vehicles Rules, 1993

205. Summary dismissal of application.

[Sections 169 and 176]. - The Claims Tribunal may, after considering the application and the statement, if any of the applicant recorded under rule 204, dismiss the application summarily if for reasons to be recorded, it is of the opinion that there are no sufficient grounds for proceeding therewith.