Report No. 85
16.10. Recommendation to amend section 110A(3).-
We therefore recommend that the following further proviso should be inserted below section 110A(3):-
"Provided that where the accident occurred before the date of constitution of the Claims Tribunal, the period of six months specified in this sub-section shall be computed from the date of constitution of the Claims Tribunal if on that date a suit for damages, or compensation in respect of the accident is not barred under the law of limitation for the time being in force."
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