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Ker HC: Requirement to Intimate Transfer of Vehicle to Insurance Company Under MV Act Only Directory - (01 Nov 2022)

MOTOR VEHICLES

Kerala High Court has held that provision under Section 157(2) of Motor Vehicles (MV) Act, 1988 to intimate about the transfer of a vehicle to the Insurance Company within a period of 14 days of such transfer is only directory in nature, and not mandatory.

Tags : KERALA HIGH COURT   MOTOR VEHICLES   INSURANCE COMPANY  

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