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SC Says Vehicle Overloading Cant be Sole Ground to Deny Insurance - (11 Jan 2016)

SC has ruled that overloading of vehicle cannot be sole ground for insurance company to reject claims for damages caused to vehicle in a road accident and quashed National Consumer Disputes Redressal Commission's order.

Tags : SC   NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION   OVERLOADING OF VEHICLE  

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