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Madras HC Issues Directions to MACT to Not Draw Decrees for Awards - (13 May 2020)

MOTOR VEHICLES

Madras High Court has held that the Motor Accidents Claims Tribunal need not draw decrees like regular civil Courts, for the same is not contemplated either under the Motor Vehicles Act, 1988 or under the Tamil Nadu Motor Accidents Claims Tribunal Rules, 1989.

Tags : MADRAS HIGH COURT   DECREES FOR AWARDS  

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