The Motor Vehicles Act, 1988
145.
Definitions. In this Chapter,--
- "authorised
insurer" means an insurer for the time being carrying on general insurance
business in India under the General Insurance Business (Nationalisation) Act,
1972, (57 of 1972.) and any Government insurance fund authorised to do general
insurance business under that Act;
- "certificate of insurance" means a certificate issued by an authorised insurer
in pursuance of sub-section (3) of section 147 and includes a cover note
complying with such requirements as may be prescribed, and where more than one
certificate has been issued in connection with a policy, or where a copy
of a certificate has been issued, all those certificates or that copy, as the
case may be;
- "Liability",
wherever used in relation to the death of or bodily injury to any person,
includes liability in respect thereof under section 140;
- "Policy
of insurance" includes "certificate of
insurance";
- "property"
includes goods carried in the motor vehicle, roads, bridges, culverts,
causeways, trees, posts and mile-stones;
- "reciprocating
country" means any such country as may on the basis of reciprocity be notified
by the Central Government in the Official Gazette to
be a reciprocating country for the purposes of this Chapter;
- "Third party"
includes the Government.
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