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 339] [Entire Act] State of West Bengal - Subsection Section 339(4) in The West Bengal Motor Vehicles Rules, 1989 (4)The Claims Tribunal shall, as far as possible dispose of the application, for compensation within forty-five days from the date of receipt of such application.
