Section 95(1)(ii) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 95(1)(ii) in Motor Vehicles Act, 1939

(ii)except where the vehicle is a vehicle in which passengers are carried for hire or reward or by reason of or in pursuance of a contract of employment, to cover liability in respect of the death of or bodily injury to persons being carried in or upon or entering or mounting or alighting front the vehicle at the time of the occurrence of the event 'out of which a claim arises, or

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Union of India - Subsection

Section 95(1)(ii) in Motor Vehicles Act, 1939