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Madras High Court Withdraws Order Mandating Bumper to Bumper Insurance for New Vehicles - (15 Sep 2021)

MOTOR VEHICLES

Madras High Court has modified its earlier order dated 4th August, 2021 that had mandated bumper to bumper insurance for all new vehicles for a period of five years in order to safeguard the lives of passengers, drivers and vehicle owners.

Tags : MADRAS HIGH COURT   ORDER MANDATING BUMPER  

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