Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101C] [Entire Act] Union of India - Subsection Section 101C(c) in The Insurance Act, 1938 (c)by notice in writing, require any insurer to supply it with copies of any of the documents referred to in clause (a), certified by a principal officer of the insurer.
