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[Cites 0, Cited by 71] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(3) in The Motor Vehicles Act, 1988

(3)A policy shall be of no effect for the purposes of this Chapter unless and until there is issued by the insurer in favour of the person by whom the policy is effected, a certificate of insurance in the prescribed form and containing the prescribed particulars of any condition subject to which the policy is issued and of any other prescribed matters; and different forms, particulars and matters may be prescribed in different cases.