Section 164C(2)(a) in The Motor Vehicles Act, 1988

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Union of India - Subsection

Section 164C(2)(a) in The Motor Vehicles Act, 1988

(a)the forms to be used for the purposes of this Chapter including, -

(i)the form of the insurance policy and the particulars it shall contain as referred to in sub-section (3) of section 147;

(ii)the form for making changes in regard to the fact of transfer in the certificate of insurance under sub-section (2) of section 157;

(iii)the form in which the accident information report may be prepared, the particulars it shall contain, the manner and the time for submitting the report to the Claims Tribunal and the other agency under section 159;

(iv)the form for furnishing information under section 160; and

(v)the form of the annual statement of accounts for the Motor Vehicle Accident Fund under sub-section (7) of section 164B;

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Union of India - Subsection

Section 164C(2)(a) in The Motor Vehicles Act, 1988