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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(3)(d) in The Insurance Act, 1938

(d)a report on the proposed amalgamation or transfer, prepared by an independent actuary who has never been professionally connected with any of the parties concerned in the amalgamation or transfer at any time in the five years preceding the date on which he signs hi s report;