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[Cites 0, Cited by 0] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(1) in The Insurance Act, 1938

(1)The Central Government may, by notification in the Official Gazette, exempt any insurer constituted, incorporated or domiciled inany country or State outsideIndiafrom any of the provisions of this Act which may be specified in the notification either absolutely or subject to such conditions or modification as may be specified in the notification.