Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42B] [Entire Act] Union of India - Subsection Section 42B(1) in The Insurance Act, 1938 (1)No insurer shall, after the expiration of seven years from the commencement of the Insurance (Amendment) Act, 1950 (47 of 1950), appoint, or transact any insurance business in India, through a principal agent.
