Report No. 106
Section 103A, Motor Vehicles Act, 1939: Effect of Transfer of a Motor Vehicle on Insurance
Chapter 1
Introductory
1.1. The question for consideration.-
This Report deals with a point which is of direct relevance to the cause of social justice. Briefly, the issue to be dealt with is this: when the ownership of a motor vehicle is transferred, does the transferee also become vested with ownership of the benefits under the policy of insurance relating to the motor vehicle or if not, does the law stand in need of reform?
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