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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(1)(b) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(b)upon consideration of the application for transfer by any party to the application, the District Judge is satisfied, for reasons to be recorded in writing, that there are sufficient grounds to do so.