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Union of India - Section

Section 3 in The Insurance (Amendment) Act, 2002

3. Amendment of section 2C.-

In section 2C of the principal Act, after sub- section (2), the following sub- section shall be inserted at the end, namely:-
(3)Notwithstanding anything contained in sub- section (1), an insurance co- operative society may carry on any class of insurance business in India under this Act on or after the commencement of the Insurance (Amendment) Act, 2002.