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[Cites 0, Cited by 0] [Section 34B] [Entire Act]

Union of India - Subsection

Section 34B(7) in The Insurance Act, 1938

(7)Notwithstanding anything contained in any law or in any contract, memorandum or articles of association, on the removal of a person from office under this section, that person shall not be entitled to claim any compensation for the loss or termination of office.