AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 51

36. Summing up as to comparative survey.-

Literature on the subject of injuries caused by automobiles is vast;1 the above comparative survey is confined to the short point2 that the dealt with this Report.

1. See para. 5, supra.

2. See para. 21, supra.



Compensation for Injuries caused by Automobiles in hit-and-run Cases Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys