(4)A policy shall be of no effect for the purposes of this Chapter unless and until there is issued by the insurer in favour of the person by whom the policy is effected a certificate of insurance [* * * * * *] [Sub-section (3) was omitted by the Motor Vehicles (Amendment) Act, 1982, Section 13 (w.e.f. 1.10.1982).] in the prescribed form a containing the prescribed particulars of any, conditions subject which the policy is issued and of any other prescribed matters different forms, particulars and matters may be prescribed in different cases.
