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Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable - (31 Jul 2026)

MOTOR VEHICLES

Supreme Court ruled that a Reach Stacker operating in Inland Container Depots does not qualify as a motor vehicle under the Motor Vehicles Act, 1988. It held that a person injured in an accident involving the machine cannot seek compensation before the Motor Accident Claims Tribunal (MACT).

Tags : MOTOR VEHICLES ACT; ACCIDENT; COMPENSATION  

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