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[Cites 0, Cited by 0] [Section 164B] [Entire Act]

Union of India - Subsection

Section 164B(6) in The Motor Vehicles Act, 1988

(6)The Fund shall be managed by such authority or agency as the Central Government may specify having regard to the following: -
(a)knowledge of insurance business of the agency;
(b)capability of the agency to manage funds; and
(c)any other criteria as may be prescribed by the Central Government.