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Citedby 53 docs - [View All]
Kannan Transport And Anr. vs Maria Arokiam And Anr. on 10 February, 1990
Kannan Transport And Anr. vs Mrs. Maria Arokiam And Anr. on 10 February, 1990
Kannan Transport And Anr. vs Maria Arokiam And Anr. on 10 February, 1990
K. Ramulu And Ors. vs Shaik Khaja And Ors. on 25 April, 1990
Indra Bahadur Verma vs Purshottam Das Nishad And Anr. on 24 July, 1991

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Central Government Act
Section 92E in The Motor Vehicles Act, 1939
92E. Over riding effect. The provisions of this Chapter shall have effect notwithstanding anything contained in any other provision of this Act or of any other law for the time being in force.]
1. Sub- section (3) omitted by Act 100 of 1956, s. 71 (w. e. f. 16- 2- 1957 ),
2. Ins. by s. 71, ibid. (w. e. f. 16- 2- 1957 ).
3. Subs. by s. 71, ibid, for certain original words (w. e. f. 16- 2- 1957 ).
4. Ins. by Act 47 of 1982, S. 11 (w. e. f. 1. 10. 1982 ),
CHAP INSURANCE OF MOTOR VEHICLES AGAINST THIRD PARTY RISKS CHAPTER VIII INSURANCE OF MOTOR VEHICLES AGAINST THIRD PARTY RISKS