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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(2) in Motor Vehicles Act, 1939

(2)Except as provided in sub-section (1), the Insurance Act, 1938, shall not apply to any co-operative society of [transport vehicle] [Substituted by Act 58 of 1960, section 3 and Schedule II, for 'public service vehicle'.] owners allowed to transact the business of an insurer under this section.