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[Cites 0, Cited by 0] [Section 114A(2)] [Section 114A] [Entire Act]

Union of India - Subsection

Section 114A(2)(g) in The Insurance Act, 1938

(g)the manner in which an abstract of the report of the actuary to be specified and the form and manner in which the statement referred to in section 13 shall be appended;
(ga)maintenance of records of policies and claims under clause (c) of sub-section (1) of section 14;
(gb)manner and form of issuance of policies in electronic form under sub-section (2) of section 14;