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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Life Insurance Corporation Act, 1956

(3)The Corporation shall, as soon as may be after the appointed day, constitute in respect of the moneys and other assets which are transferred to and vested in it under this section, one or more trusts having objects as similar to the objects of the existing trusts as in the circumstances may be practicable.