Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 227] [Entire Act] State of Madhya Pradesh - Subsection Section 227(3) in The M.P. Motor Vehicles Rules, 1994 (3)The Claims Tribunal shall as far as possible, dispose of the application for compensation within forty-five days from the date of receipt of such application.
