Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 206] [Entire Act] State of Uttarakhand - Subsection Section 206(7) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (7)The driver of the vehicle involved in the accident, shall be the necessary party in the application for compensation filed under Section 166 of the Act.".
