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J&K HC: Certificate of Insurance under MV Act Includes a Cover Note - (24 Oct 2024)

MOTOR VEHICLES

J&K HC has observed that Section 145(b) of the Motor Vehicles Act, 1988 prescribes that 'Certificate of Insurance' means a certificate and includes a Cover Note complying with such requirement as may be prescribed.

Tags : J&K HIGH COURT   MV ACT   COVER NOTE  

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