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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(f) in The Insurance Act, 1938

(f)that in the case of a company or firm making, a director or a partner or one or more of its officers or other employees so designated by it and in the case of any other person the chief executive, by whatever name called, or one or more of his employees designated by him, do not possess the requisite qualifications or practical training and have not passed such an examination as required under clauses (e) and (g);