Section 23 in Motor Vehicles Third Party Insurance Rules, 1946
23. Information to the Reserve Bank
.Where a society, to which permission is granted under sub-section (1) of section 108of the Act to transact the business of an insurer for the purposes of the Act as if it were an authorized insurer is registered under the Insurance Act,1938, at the time of the grant of such permission, the Provincial Government shall intimate the grant of such permission to the Reserve Bank of India, and shall also intimate to that bank all the conditions, imposed by the Provincial Government relating to the establishment of the fund referred to in clause (a)of sub-section (1) of section 108 of the Act in relation to such society.
