95A. [ Validity of policies of insurance issued in reciprocating countries. [Inserted by section 75, Act 100 of 1956, (w.e.f. 16-2-1957).]
- Where, in pursuance of an arrangement between India and any reciprocating country, any motor vehicle registered in the reciprocating country operates on any route or within any area common to the two Countries and there is in force in relation to the use of the vehicle in the reciprocating country, a policy of insurance complying with the requirements of the law of insurance in force in that country, then, notwithstanding anything contained in section 95 but subject to any rules which may be made under section 111, such policy of insurance shall be effective throughout the route or area in respect of which the arrangement has been made, as if the policy of insurance had complied with the requirements of this Chapter.] [Substituted for sub-section (2) by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956) Section 53 (w.e.f. 16-2-1957).]
