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SC: Breath Analysis or Blood Test Not Necessary to Reject Claim on Ground of Drunken Driving - (13 Apr 2021)

INSURANCE

Supreme Court has held that a breath analyzer test or blood test as contemplated under the Motor Vehicles Act, 1988 is not necessary for an insurer to repudiate an accident policy claim on the ground of drunken driving.

Tags : SUPREME COURT   CLAIM ON GROUND OF DRUNKEN DRIVING  

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