Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] Union of India - Subsection Section 21(3) in Motor Vehicles Third Party Insurance Rules, 1946 (3)The holding authority shall be entitled to charge, for the purchase or sale of securities and brokerage payable by the holding authority in respect of such purchase or sale.
