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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3) in The Insurance Act, 1938

(3)In adjusting the rights and liabilities of the members of the several companies among themselves the Tribunal shall have regard to the constitution of the companies and to the arrangements entered into between the companies in the same manner as the Tribunal has regard to the rights and liabilities of different classes of contributories in the case of winding up of a single company or as near thereto as circumstances admit.