Section 13(3)(iv) in The M.P. Motoryan Karadhan Rules, 1991

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State of Madhya Pradesh - Subsection

Section 13(3)(iv) in The M.P. Motoryan Karadhan Rules, 1991

(iv)a copy of First Information Report lodged with police together with a copy of an intimation for a claim for compensation given to insurance company, in case of clause (iii) of sub-rule (2) :

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State of Madhya Pradesh - Subsection

Section 13(3)(iv) in The M.P. Motoryan Karadhan Rules, 1991