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[Cites 0, Cited by 0] [Section 37A(3)] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(3)(b) in The Insurance Act, 1938

(b)The Authority may make such modifications, if any, in the draft scheme as itmay consider necessary in the light of the suggestions and objections received from the insurer and also from the transferee insurer and any other insurer concerned in the amalgamation and from any shareholder, policy-holder or other creditor of each of those insurers and the transferee insurer.