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[Cites 0, Cited by 2] [Section 64V] [Entire Act]

Union of India - Subsection

Section 64V(1) in The Insurance Act, 1938

(1)For the purpose of ascertaining compliance with the provisions of section 64VA, assets shall be valued at value not exceeding their market or realisable value and certain assets may be excluded by the Authority in the manner as may be specified by the regulations made in this behalf.