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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(iii) in Motor Vehicles Third Party Insurance Rules, 1946

(iii)policy means a policy of insurance in respect of third party risks, arising, out of the use,of motor vehicles, such as complies, with the requirements of Chapter VIII of the Act, and includes unless the context requires otherwise, a cover-note.