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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5E) in The Insurance Act, 1938

(5E)The Authority may, by order, suspend or cancel any registration in such manner as may be determined by the regulations made by it:Provided that no order under this sub-section shall be made unless the person concerned has been given a reasonable opportunity of being heard.