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[Cites 0, Cited by 5] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(6) in The Motor Vehicles Act, 1988

(6)Notwithstanding anything contained in any other law for the time being in force, an insurer issuing a policy of insurance under this section shall be liable to indemnify the person or classes of persons specified in the policy in respect of any liability which the policy purports to cover in the case of that person or those classes of persons.