Section 10(4) in The Public Liability Insurance Rules, 1991
(4)[ Notwithstanding anything contained in sub-rule (3), where an owner is exempted under sub-section (3) of section 4 of the Act, he shall be liable to discharge all the claims arising out of an accident.] [ Inserted by G.S.R. 391(E), dated 23-4-1993 (w.e.f. 29-4-1993).]
