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Mad. HC: Supporting Driver Before MACT Doesn’t Preclude Transport Corp. from Initiating Disc. Proc. - (03 Apr 2024)

MOTOR VEHICLES

Madras High Court has held that if State Express Transport Corporation management has taken a stand for the driver before the Motor Accident Claims Tribunal (MACT) then it does not preclude the management from initiating disciplinary proceedings against the driver.

Tags : MADRAS HIGH COURT   TRANSPORT CORPORATION   DISCIPLINARY PROCEEDINGS  

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