Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 105] [Section 95(2)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(2)(a) in Motor Vehicles Act, 1939

(a)[ where the vehicle is a goods vehicle, a limit of [one lakh and fifty thousand rupees] [Substituted for the former clause by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 76 (w.e.f. 16.2.1957).] in all, including the liabilities, if any, arising under the Workmen's Compensation Act, 1923, (8 of 1923) in respect of the death of, or bodily injury to, employees, (other than the driver), not exceeding six in number, being carried in the vehicle;]