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[Cites 0, Cited by 0] [Section 103A(2)] [Section 103A] [Entire Act]

Union of India - Subsection

Section 103A(2)(b) in Motor Vehicles Act, 1939

(b)any conditions which may have been imposed in relation to any such policy held by the applicant; or (c) the rejection of any proposal made by such other person for the issue of a policy of insurance in respect of any motor vehicle owned or possessed by him.