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[Cites 0, Cited by 2] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(1) in Motor Vehicles Act, 1939

(1)No settlement made by an insurer in respect of any clam which might be made by a third party in respect of any liability of the nature referred to in clause (b) of sub-section (1) of section 95 shall be valid unless such third party is a party to the settlement.