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[Cites 0, Cited by 0] [Section 110CCC] [Entire Act]

Union of India - Subsection

Section 110CCC(4) in Motor Vehicles Act, 1939

(4)Any amount awarded by way of compensation under this section in respect of any misrepresentation, claim or defence, shall be taken into account in any subsequent suit for damages for compensation in respect of such misrepresentation, claim or defence.]