Section 8(1)(c) in Motor Vehicles Third Party Insurance Rules, 1946

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Union of India - Subsection

Section 8(1)(c) in Motor Vehicles Third Party Insurance Rules, 1946

(c)pays to the insurer a fee of Rs . 3 in respect of each such certificate or cover-note, the insurer shall, if reasonably satisfied that such certificate or cover-note has been lost and that all reasonable efforts have been made to find it, or that it has been destroyed or is defaced or mutilated, as the case may be, issue in lieu thereof another certificate of insurance or cover-note which shall be plainly endorsed to the effect that it is a duplicate certificate or cover-note, as the case may be, issued in place of the original.

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Union of India - Subsection

Section 8(1)(c) in Motor Vehicles Third Party Insurance Rules, 1946