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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in Motor Vehicles Third Party Insurance Rules, 1946

(2)Any interest accruing due and collected on securities deposited under clause (a) of sub-section (1) of section 108 of the Act and these rules shall be paid to the society, subject only to deduction of the normal commission chargeable for the realization of interest.