Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(ii) in Motor Vehicles Third Party Insurance Rules, 1946 (ii)Controller of Insurance means the person for the time being performing the functions of the Controller of Insurance, under the provisions of the Insurance Act, 1938;
