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[Cites 0, Cited by 0] [Section 42D(5)] [Section 42D] [Entire Act]

Union of India - Subsection

Section 42D(5)(c) in The Insurance Act, 1938

(c)that he has been found guilty of criminal misappropriation or criminal breach of trust or cheating or forgery or an abetment of or attempt to commit any such offence by a Court of competent jurisdiction: