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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(2)(a) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(a)an affidavit of the applicant to the effect that the statement of facts contained in the application is true to the best of his/her knowledge/belief, as the case may be, and further if the applicant(s) has/have earlier preferred any claim petition with regard to the same cause of action, and if so, what was the result thereof;