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Cal HC: Invalid DL on Date of Accident Constitutes Violation of T&C of Insurance Policy - (28 Nov 2024)

MOTOR VEHICLES

Cal. HC has held that when the driving licence of driver is not valid on the date of accident, it constitutes a violation of the terms and conditions of the insurance policy by the owner of the offending vehicle by allowing such driver to drive the vehicle without valid licence.

Tags : CALCUTTA HIGH COURT   DRIVING LICENCE   INSURANCE POLICY  

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