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[Cites 0, Cited by 0] [Section 215F] [Entire Act]

State of Punjab - Subsection

Section 215F(3) in The Punjab Motor Vehicles Rules, 1989

(3)The Claims Tribunal after examination of the report, shall register the claim case and issue notice for appearance in FORM P.M.A.C.T.A (H) to all the parties concerned, which would include the victim of the accident, or his legal representative, as the case may be, driver, owner and insurer of the vehicle involved.