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[Cites 0, Cited by 0] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(11) in Delhi Motor Vehicles Rules, 1993

(11)Adjournment of Hearing. - If the Claims Tribunal finds that an application cannot be disposed of at one hearing it shall record the reasons which necessitates the adjournment and also inform the parties present on the date of adjournment of hearing.