SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence - (31 Jul 2026)
MOTOR VEHICLES
Supreme Court held that an insurer is not liable if the driver lacked a valid licence at the time of the accident and urged the Union Road Transport Ministry to launch nationwide awareness campaigns and simplify the process for issuing and renewing driving licences.
Tags : AWARENESS; DRIVING; EXPIRED LICENCE
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