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[Cites 0, Cited by 0] [Section 215A(1)] [Section 215A] [Entire Act]

State of Punjab - Subsection

Section 215A(1)(b) in The Punjab Motor Vehicles Rules, 1989

(b)gather full particulars of the insurance certificate /policy in respect of the motor vehicle involved in the accident and to require the production of the documents mentioned in sub-section (1) of section 158 of the Act, and thereupon either to take the same in possession Section 176 against receipt, or to retain the duly attested photocopies of the same;