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[Cites 0, Cited by 1] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(5) in The Motor Vehicles Act, 1988

(5)In this section, the expression "produce the certificate of insurance" means production for examination the relevant certificate of insurance or such other evidence as may be prescribed to prove that the vehicle was not being driven in contravention of section 146.