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SC: Rule of Evidence to Prove Criminal Charges Can’t be Used While Deciding MAC Claims - (12 Aug 2022)

MOTOR VEHICLES

Supreme Court has held that rule of evidence to prove criminal charges can’t be used while deciding application seeking motor accident compensation (MAC) as such application has to be decided on basis of evidence led before it and not on basis of evidence which could have been led in criminal trial.

Tags : SUPREME COURT   MAC   EVIDENCE  

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