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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in Motor Vehicles Third Party Insurance Rules, 1946

(2)When a fresh certificate or cover-note has been issued in accordance with the provisions of sub-rule (1) on representation that a certificate or cover-note has been lost, and the original certificate or cover-note is afterwards found by the holder, it shall be delivered to the insurer.