Section 96(2)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 14] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(a) in Motor Vehicles Act, 1939

(a)that the policy was cancelled by mutual consent or by virtue of any provision contained therein before the accident giving rise to the liability, and that either the certificate of insurance was surrendered to the insurer or that the person to whom the certificate was issued has made an affidavit stating that the certificate has been lost or destroyed, or that either before or not later than fourteen days after the happening of the accident the insurer has commenced proceedings for cancellation of the certificate after compliance with the provisions of section 105; or

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Union of India - Subsection

Section 96(2)(a) in Motor Vehicles Act, 1939