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

[Cites 0, Cited by 144] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

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

(b)that there has been a breach of a specified condition of the policy, being one of the following conditions, namely:-

(i)a condition excluding the use of the vehicle-