- The provisions of this Chapter shall have effect notwithstanding anything contained in any other provision of this Act or of any other law for the time being in force.[Chapter VIII] [Chapter VIII shall effect on and from 29.10.1956 in all Part B States to which the Act extends - See S.R.O. 2419, dated 22-10-1956 in Gazette of India, 1956, Part II, Section 3, page 1784; Chapter VIII takes effect in the State if Kerala from 16-4-1973 - See S.O. 197(E) published in Gazette if India, 2-4-1973, Part II, Section 3 (ii), extraordinary page 665.] Insurance of Motor Vehicles against third Party Risks
