Section 8 in The General Insurance Business (Nationalisation) Amendment Act, 2002
8. Amendment of section 39.-
In section 39 of the principal Act, in sub- section (2), for clause (b), the following clauses shall be substituted, namely:-" (b) the conditions, if any, subject to which the Corporation shall carry on re- insurance business;(ba) the conditions, if any, subject to which the acquiring companies shall carry on general insurance business.
