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[Cites 0, Cited by 0] [Section 18(7)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(7)(b) in Motor Vehicles Third Party Insurance Rules, 1946

(b)if the cash realized by the sale of, or on the maturing of, the securities (excluding in the former case the interest accrued) exceeds the market value of the securities at the date on which they were deposited with the holding authority, the Provincial Government may, if satisfied that the full amount required to be deposited under clause (a)of sub-section (1) of section 108 of the Act is in deposit direct the holding authority to return the excess.