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

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

Union of India - Subsection

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

(c)the society shall, if required by the State Government, reinsure against claims above [such amount as may be specified by the State Government] [Substituted by section 79, Act 100 of 1956, for 'a prescribed amount' (w.e.f. 16-2-1957).];

(cc)[ the society may, if permitted by the State Government and subject to such conditions and-limitations as may be imposed by it, Accept re-insurances from other societies allowed to transact the business of an insurer under this section;] [Inserted by section 79, Act 100 of 1956, for 'a prescribed amount' (w.e.f. 16-2-1957).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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