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[Cites 0, Cited by 0] [Section 103A] [Entire Act]

Union of India - Subsection

Section 103A(3) in Motor Vehicles Act, 1939

(3)Where the insurer has refused to transfer, in favour of the person to whom the motor vehicle has been transferred, the certificate of insurance and the policy described in that certificate, he shall refund to such transferee the amount, if any, which, under the terms of the policy, he would have had to refund to the insured for the unexpired term of such policy.]