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[Cites 0, Cited by 0] [Section 37A(2)] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(2)(c) in The Insurance Act, 1938

(c)any change in the Board of Directors, or the appointment of a new Board of Directors of the transferee insurer and the authority by whom, the manner in which, and the other terms and conditions on which, such change or appointment shall be made, and, in the case of appointment of a new Board of Directors or of any director, the period for which such appointment shall be made;