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 42B] [Entire Act] Union of India - Subsection Section 42B(9) in The Insurance Act, 1938 (9)Every insurer shall maintain a register in which the name and address of every principal agent appointed by hi m, the date of such appointment and the date, if any, on which the appointment ceased shall be entered.
