Section 151(4)(a) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 0] [Section 151(4)] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(4)(a) in The Motor Vehicles Act, 1988

(a)if the liability of the insurer to the insured person exceeds the liability of the insured person to the third party, nothing in this Chapter shall affect the rights of the insured person against the insurer in respect of the excess amount; and

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Union of India - Subsection

Section 151(4)(a) in The Motor Vehicles Act, 1988