The Ministry of Road Transport and Highways has notified that new provisions of the Motor Vehicles Act will come into force from tomorrow, April 1, 2022.
The Central Government has notified that Sections 50 to 57 and 93 of the Motor Vehicles (Amendment Act) 2019 will come into force with effect from April 1, 2022 which concerns to third party insurance and filing of claims before Motor Accident Claims Tribunal etc.
"In exercise of the powers conferred by sub-section (2) of section 1 of the Motor Vehicles (Amendment) Act, 2019 (32 of 2019), the Central Government hereby appoints the 1st day of April, 2022 as the date on which the following provisions of the said Act shall come into force, namely Section 50, Section 51, Section 52, Section 53, Section 54, Section 55, Section 56, Section 57, and Section 93."
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