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

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

State of Punjab - Subsection

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

(e)furnish to the applicant all information and particulars about the accident in Part-1 of FORM P.M.A.C.T.A (D) within thirty days, on receiving the application in FORM P.M.A.C.T.A (C), by the person, who wishes to make an application for compensation and who is involved in an accident, or his next of kin, or the legal representative of the deceased, or the insurance company, as the case may be:

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State of Punjab - Subsection

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