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[Cites 0, Cited by 0] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(5) in Delhi Motor Vehicles Rules, 1993

(5)Summoning of Witness. - If an application is presented by any party to the proceedings for the summoning of witnesses, the Claims Tribunal shall, on payment of expenses involved, if any, issue summons for the appearances of such witness, unless it considers that their appearance is not necessary for a just decision in the case.