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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1)(h) in Motor Vehicles Act, 1939

(h)[ the society shall, in respect of any business transacted by it of the nature referred to in clause (i) of the proviso to subsection (1) of section 95, be deemed to be an insurer within the meaning of sub-section (1) of section 10 and sub-section (6) of section 13 of the Insurance Act, 1938; [Substituted for clause (h) by Act 100 of 1956, section 79 (w.e.f. 16-2-1957).]