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[Cites 0, Cited by 0] [Section 118(4)] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(4)(b) in Delhi Motor Vehicles Rules, 1993

(b)If the owner or the insurer contests the claim, the Claims Tribunal may, and if no written statement has been filed, proceed to examine the owner and the insurer upon the claim and shall reduce the substance of the examination to writing.