Section 13(3)(b) in The Public Liability Insurance Act, 1991

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Union of India - Subsection

Section 13(3)(b) in The Public Liability Insurance Act, 1991

(b)authorise the Central Government or, as the case may be, the person referred to in sub-section (1), if the direction under clause (a) is not complied with by the owner to whom such direction is issued, to implement the direction in such manner as may be specified by the Court.

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Union of India - Subsection

Section 13(3)(b) in The Public Liability Insurance Act, 1991