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

[Cites 0, Cited by 138] [Section 95(2)] [Section 95] [Entire Act]

Union of India - Subsection

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

(b)[ where the vehicle is a vehicle in which passengers are carried for hire or reward or by reason of or in pursuance of a contract of employment,- [Substituted by the Motor Vehicles (Amendment) Act, 1969 (56 of 1969), Section 54 (w.e.f. 2-3-1970).]

(i)in respect of persons other than passengers carried for hire or reward, a limit of fifty thousand rupees in all

(ii)[ in respect of passengers, a limit of fifteen thousand rupees for each individual passenger;]

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Union of India - Subsection

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