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[Cites 0, Cited by 9] [Section 92A] [Entire Act]

Union of India - Subsection

Section 92A(1) in Motor Vehicles Act, 1939

(1)Where the death or permanent disablement of any person has resulted from an accident arising out of the use of a motor vehicle or motor vehicles, the owner of the vehicle shall, or, as the case may be, the owners of the vehicles shall, jointly and severally, be liable to pay compensation in respect of such death or disablement in accordance with the provisions of this section.