Section 108(1)(f)(i) in The Motor Vehicles Act, 1939

Central Government Act

(i) it shall levy its premiums in respect of a period not exceeding twelve months, during which period the insured shall be held covered in respect of all accidents arising, subject to the limits of liability specified in 5[ sub- section (2) of section 95;

1. Subs. by Act 100 of 1956, s. 79, for" members of the society" (w. e. f. 16- 2- 1957 ).

2. Subs. by s. 79, ibid., for the former el. (w. e. f. 16- 2- 1957 ).

3. Subs. by s. 79, ibid., for" a prescribed amount" (w. e. f. 16- 2- 1957 ).

4. Ins. by s. 79, ibid. (w. e. f. 16- 2- 1957 ).

5. The words, brackets and letter" clause (b), of" omitted by S. 79, ibid. (w. e. f. 16- 2- 1957 ).