Section 232 in The M.P. Motor Vehicles Rules, 1994
232. Appearance of parties.
- Any appearance, application or any act required to be made or done by any person before or to a Claims Tribunal other than appearance of a party which is required for the purpose of his examination as a witness may be made or done on behalf of such person by a legal practitioner or by an official of the Insurance Company or with the permission of the Claims Tribunal by any other person so authorised.
