Report No. 106
Section 103A, Motor Vehicles Act, 1939: Effect of Transfer of a Motor Vehicle on Insurance
| Contents | |
| Chapter 1 | Introductory |
| 1.1 | The question for consideration |
| 2. | Importance of the subject |
| 3. | Working Paper issued by the Commission |
| Chapter 2 | The Present Law |
| 2.1,2,3. | Three Stages |
| 4 to 16. | Effect of transfer of registration |
| Chapter 3 | Need for Reform |
| 3.1 to 4. | Need for Reform |
| Chapter 4 | Comments Received on the working Paper |
| 4.1 to 6. | Comments Received on the working Paper |
| Chapter 5 | Recommendation |
| 5.1.2. | Recommendation |
| 3. | Simpler scheme preferred |
| 4. | The question of issue of summons |
| 5. | Questions of proof |
| 6. | Various possibility of baseless claims |
| 7. | Notice of transfer to be condition precedent of transfer of rights |
| 8. | Recommendation to revise section 103A, Motor Vehicles Act, and for consequential changes |
