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[Cites 0, Cited by 0] [Section 215A(1)] [Section 215A] [Entire Act]

State of Punjab - Subsection

Section 215A(1)(d) in The Punjab Motor Vehicles Rules, 1989

(d)submit detailed report regarding an accident to the Claims Tribunals, in Part-1 of FORM P.M.A.C.T.A. (D) by not later than thirty days of the receipt of order in FORM P.M.A.C.T'A (B)' accompanied by requisite documents. which shall include copy of report under section 173 of the code of criminal Procedure, 1973 (Central Act No. 2 of 1974), medico legal certificate, postmortem report (in case of death), first information report, photographs, site plan, photocopies of documents mentioned in clause(c), report regarding confirmation of genuineness thereof, if received, or otherwise action taken;