Section 53(2)(a) in The Insurance Act, 1938

[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2)(a) in The Insurance Act, 1938

(a)if with the sanction of the Tribunal previously obtained a petition in this behalf is presented by shareholders not less in number than one tenth of the whole body of shareholders and holding not less than one-tenth of the whole share capital or by not less than fifty policy-holders holding policies of life insurance that have been in force for not less than three years and are of the total value of not less than fifty thousand rupees; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 53(2)(a) in The Insurance Act, 1938