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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(5) in The Insurance Act, 1938

(5)The sanction accorded by the Central Government under sub-section (4) shall be conclusive evidence that all the requirements of this section relating to amalgamation have been complied with and a copy of the sanctioned scheme certified in writing by an officer of the Central Government to be a true copy thereof shall, in all legal proceedings (whether in appeal or otherwise) be admitted as evidence to the same extent as the original scheme.