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[Cites 0, Cited by 12] [Section 95(2)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(2)(d) in Motor Vehicles Act, 1939

(d)irrespective of the class of the vehicle, a limit of rupees [six thousand] [Substituted for the words 'two thousand' by the Motor Vehicles (Amendment) Act, 1982, Section 13 (w.e.f. 1.10.1982).] in all in respect of damage to any property of a third party.