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The Motor Vehicles Act, 1988 155. Effect of death on certain causes of action. Notwithstanding anything contained in section 306 of the Indian Succession Act, 1925 (39 of 1925.) the death of a person in whose favour a certificate of insurance had been issued, if it occurs after the happening of an event which has given rise to a claim under the provisions of this Chapter, shall not be a bar to the survival of any cause of action arising out of the said event against his estate or against the insurer.    |
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