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JKL HC: Insurance Agents Are Liable for Errors and Omissions - (17 Aug 2023)

INSURANCE

Jammu and Kashmir and Ladakh High Court has held that insurance agents represent insurance companies and they are liable for errors and omissions. The Court also observed that these are the insurance agents who are responsible for complying with legal and contractual duties.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   INSURANCE AGENTS   ERRORS  

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