Section 108(1)(g) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1)(g) in Motor Vehicles Act, 1939

(g)the society shall furnish to the [Controller of Insurance] [Substituted by Act 48 of 1952, section 3 and Schedule II, for 'Superintendent of Insurance' (w.e.f. 2.8.1952).] the returns required to be furnished by insurers under the provisions of the Insurance Act, 1938, and the [Controller of Insurance] [Substituted by Act 48 of 1952, section 3 and Schedule II, for 'Superintendent of Insurance' (w.e.f. 2.8.1952).] may exercise in respect thereof any of the powers exercisable by him in respect of returns made to him under the said Act; [* * *] [The word 'and' omitted by Act 100 of 1956, section 79 (w.e.f. 16-2-1957).]

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Union of India - Subsection

Section 108(1)(g) in Motor Vehicles Act, 1939