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[Cites 0, Cited by 0] [Section 105A(2)] [Section 105A] [Entire Act]

Union of India - Subsection

Section 105A(2)(a) in The Insurance Act, 1938

(a)"company" means any body corporate, and includes--
(i)a firm; and
(ii)an association of persons or a body of individuals whether incorporated or not; and