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[Cites 0, Cited by 49] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(4) in The Motor Vehicles Act, 1988

(4)Notwithstanding anything contained in this Act, a policy of Insurance issued before the commencement of the Motor Vehicles (Amendment) Act, 2019 shall be continued on the existing terms under the contract and the provisions of this Act shall apply as if this Act had not been amended by the said Act.