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[Cites 0, Cited by 0] [Section 150(6)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(6)(d) in The Motor Vehicles Act, 1988

(d)"material fact" and "material particular" mean, respectively, a fact or particular of such a nature as to influence the judgment of a prudent insurer in determining whether he shall take the risk and, if so, at what premium and on what conditions.