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

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Union of India - Subsection

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

(i)to cover liability in respect of the death, arising out of and in the course of his employment, of the employee of a person insured by the policy or in respect of bodily injury sustained by such an employee arising out of and in the course of his employment [other than a liability arising under the Workmen's Compensation Act, 1923,] [Inserted by section 74, Act 100 of 1956, (w.e.f. 16-2-1957).] in respect of the death of, or bodily injury to, any such employee-

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Union of India - Subsection

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