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SC Pulls Up Centre for Failing to Frame Scheme for Cashless Treatment of Road Accident Victims - (10 Apr 2025)

MOTOR VEHICLES

Supreme Court has slammed the Central Government for failing to frame a scheme for cashless treatment of road accident victims immediately after an accident as required under Section 162(2) of the Motor Vehicles Act, 1988.

Tags : SUPREME COURT   CASHLESS TREATMENT   ROAD ACCIDENT VICTIMS  

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