Report No. 85
Chapter 6-Duty to furnish particulars of insurance and accident:
sections 109A and 109B (proposed)
(6) Two new sections-Sections 109A and 109B-should be inserted, imposing obligations on the police and the hospital authorities to communicate certain information relating to the accident and other specified matters to the Claims Tribunal and also to the injured person or his legal representatives.1
1. Para. 6.7.
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