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[Cites 0, Cited by 0] [Section 24B(2)] [Section 24B] [Entire Act]

Union of India - Subsection

Section 24B(2)(ii) in The General Insurance Business (Nationalisation) Act, 1972

(ii)to have power over its management or policy decisions, by virtue of its shareholding rights or management rights under its articles of association or shareholders agreements or voting agreements or any other agreements executed with the specified insurer or any other person in relation to the specified insurer.