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SC Suggests Sates that State Transport Corporations Avail Third-Party Insurance - (03 Oct 2024)

MOTOR VEHICLES

Supreme Court while hearing a petition over issues related to motor vehicle claims, has suggested State Governments that for timely payment of compensation to victims of accidents, it is better that State Transport Corporations avail third-party insurance.

Tags : SUPREME COURT   MOTOR VEHICLE CLAIMS   THIRD-PARTY INSURANCE  

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