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P&H HC: Foreign Licence Alone Does Not Authorize Driving in India - (09 Sep 2026)

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Punjab and Haryana High Court held that a valid foreign driving licence alone does not permit driving in India without the required international permit or Indian authorisation. The ruling came while upholding an insurer’s right to recover compensation from the driver and vehicle owner.

Tags : FOREIGN LICENCE; AUTHORIZE; DRIVING  

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