Section 96(2)(d) in Motor Vehicles Act, 1939

[Cites 0, Cited by 1] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(d) in Motor Vehicles Act, 1939

(d)without side-car being attached, where the vehicle is a motor cycle; or

(ii)a condition excluding driving by a named person or persons or by any person who is not duly licensed, or by any person who has been disqualified for holding or obtaining a driving licence during the period of disqualification; or

(iii)a condition excluding liability for injury caused or contributed to by conditions of war, civil war, riot or civil commotion; or

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Union of India - Subsection

Section 96(2)(d) in Motor Vehicles Act, 1939