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Ker. HC: Second Opinion to Determine Authenticity of Disability Certificate Can be Sought by MACT - (16 Jul 2024)

MOTOR VEHICLES

Ker. HC has observed that MACT cannot sit as mute spectators while considering claims and are expected to take a pro-active role in decision making process. If the Tribunals have any doubt regarding authenticity or correctness of the disability certificate, a second opinion can be sought by them.

Tags : KERALA HIGH COURT   MACT   DISABILITY CERTIFICATE   SECOND OPINION  

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