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J&K&L HC: Passenger Injured on Account of Mine Blast Entitled to Compensation Under MV Act - (26 Sep 2022)

MOTOR VEHICLES

Jammu and Kashmir and Ladakh High Court has held that even if the cause of accident is remote or as a result of subversive activity involved, the victim is entitled to grant of compensation under Motor Vehicle (MV) Act.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   MOTOR VEHICLES   COMPENSATION  

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