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

Union of India - Subsection

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

(b)[ the insurance business of the society shall, except to the extent permitted under clause (cc), be limited to transport vehicles owned by its members, and its liability shall be limited as specified in sub-section (2) of section 95;] [Substituted by Act 100 of 1956, section 79, for former clause (b) (w.e.f. 16-2-1957).]