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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1)(f) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(f)not to release and impound the vehicle involved in the accident, when it is found that it is not covered by policy of insurance of third party risks, taken in the name of the registered owner, or when the registered owner fails to furnish copy of such insurance policy, and bring this to the notice of the Magistrate having jurisdiction over the area, where the accident occurred.