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[Cites 0, Cited by 0] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(3) in The Motor Vehicles Act, 1988

(3)If, from the information given to any person in pursuance of sub-section (2) or otherwise, he has reasonable ground for supporting that there have or may have been transferred to him under this Chapter rights against any particular insurer, that insurer shall be subject to the same duty as is imposed by the said sub-section on the persons therein mentioned.