Section 150(6)(c) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 0] [Section 150(6)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(6)(c) in The Motor Vehicles Act, 1988

(c)"liability covered by the terms of the policy" means the liability which is covered by the policy or which would be so covered but for the fact that the insurer is entitled to avoid or cancel or has avoided or cancelled the policy; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 150(6)(c) in The Motor Vehicles Act, 1988