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[Cites 0, Cited by 0] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(1) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(1)The Claims Tribunal in passing orders shall record concisely in a judgment, the findings on each of the issues framed and the reasons for such findings and make an award specifying the amount of compensation to be paid by the opposite party or parties and also the person or persons to whom compensation shall be paid.