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[Cites 0, Cited by 9] [Section 92B] [Entire Act]

Union of India - Subsection

Section 92B(2) in Motor Vehicles Act, 1939

(2)A claim for compensation under section 92A in respect of ,death or permanent disablement of any person shall be disposed of as expeditiously as possible and where compensation is claimed in 'respect of such death or permanent disablement under section 92A and also in pursuance of any right on the principle of fault, the claim for compensation under section 92A shall be disposed of as aforesaid in the first place.