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[Cites 0, Cited by 24] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(b) in The Motor Vehicles Act, 1988

(b)"certificate of insurance" means a certificate issued by an authorised insurer in pursuance of section 147 and includes a cover note complying with such requirements as may be prescribed, and where more than one certificate has been issued in connection with a policy, or where a copy of a certificate has been issued, all those certificates or that copy, as the case may be;