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[Cites 0, Cited by 136] [Section 95(1)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1)(b) in Motor Vehicles Act, 1939

(b)[ insures the person or classes of persons specified in the policy to the extent specified in sub-section (2)- [Substituted by the Motor Vehicles (Amendment) Act, 1969 (56 of 1969), Section 54 (w.e.f. 2-3-1970).]
(i)against any liability which may be incurred by him in respect of the death of or bodily injury to any person or damage to any property of a third party caused by or arising out of the use of the vehicle in a public place;
(ii)against the death of or bodily injury to any passenger of a public service vehicle caused by or, arising out of the use of the vehicle in a public place]