The Motor Vehicles Act, 1988
153. Saving
in respect ofsections150, 151and152 Saving in respect of sections, 151and 152.
- For the
purposes of sections 150, 151and 152 a reference to "liabilities to
third parties" in relation to a person insured under any
policy of insurance shall not include a reference to any
liability of that person in the capacity of
insurer under some other policy of insurance.
- The provisions
of sections 150 151 and 152 shall not apply where a company is wound up
voluntarily merely for the purposes of reconstruction or of an amalgamation with
another company.
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