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MP High Court: Allowing Minor to Drive Without Valid License Constitutes Breach of Insurance Policy - (14 Nov 2025)

MOTOR VEHICLES

Madhya Pradesh High Court held that permitting a minor to drive without a valid license constitutes a fundamental breach of the insurance policy. The court emphasized the duty of elders to prevent minors from engaging in acts, like driving, that require maturity and legal authorization.

Tags : MINOR   DRIVE   INSURANCE POLICY  

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