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SC: Not Paying Autho. Fee When Vehicle within Registered State Doesn’t Invalidate National Permit - (10 Feb 2025)

MOTOR VEHICLES

Supreme Court has held that non-payment of authorization fee when the vehicle is within the registered state does not invalidate its national permit. Thus, insurers cannot deny claims merely because of non-renewal of a state permit.

Tags : SUPREME COURT   NATIONAL PERMIT   AUTHORIZATION FEE  

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