Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 150(2)] [Section 150] [Entire Act] Union of India - Subsection Section 150(2)(c) in The Motor Vehicles Act, 1988 (c)that there is non-receipt of premium as required under section 64VB of the Insurance Act, 1938.