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[Cites 0, Cited by 1] [Section 110A(1)] [Section 110A] [Entire Act]

Union of India - Subsection

Section 110A(1)(c) in Motor Vehicles Act, 1939

(c)by any agent duly authorised by the person injured [or all or any of the legal representatives] [Substituted by Act 56 of 1960, section 58, for 'or the legal representatives' (w.e.f 2-3-1970).] of the deceased, as the case may be: