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[Cites 0, Cited by 6] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(a) in The General Insurance Business (Nationalisation) Act, 1972

(a)"acquiring company" means any Indian insurance company and, where a scheme has been framed involving the merger of one Indian insurance company in another or the amalgamation of two or more such companies, means the Indian insurance company in which any other company has been merged or the company which has been formed as a result of the amalgamation;