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[Cites 0, Cited by 0] [Section 34B] [Entire Act]

Union of India - Subsection

Section 34B(5) in The Insurance Act, 1938

(5)Where an order under subsection (1) has been made, the Authority may, by order in writing, appoint a suitable person in place of the director or chief executive officer who has been removed from hi s office under that sub-section, with effect from such date as may be specified in the order.