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[Cites 0, Cited by 1] [Section 163(2)] [Section 163] [Entire Act]

Union of India - Subsection

Section 163(2)(a) in The Motor Vehicles Act, 1988

(a)if compensation has already been paid under section 161, direct the person liable to pay the compensation awarded by it to refund to the insurer, so much thereof as is required to be refunded in accordance with the provisions of sub-section (1);