Section 106(4)(iii) in The Insurance Act, 1938

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Union of India - Subsection

Section 106(4)(iii) in The Insurance Act, 1938

(iii)any property transferred by the delinquent within two years before the commencement of proceedings under sub-section (1) or during the pendency of such proceedings, if the Court is satisfied by affidavit or otherwise that the transfer was otherwise than in good faith and for consideration.

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Union of India - Subsection

Section 106(4)(iii) in The Insurance Act, 1938