Section 33(6)(c) in The Insurance Act, 1938

[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(6)(c) in The Insurance Act, 1938

(c)direct any person to apply to the court for the winding up of the insurer or intermediary or insurance intermediary, as the case may be, if it is a company, whether the registration of the insurer or intermediary or insurance intermediary, as the case may be, has been cancelled under clause (b) or not.

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Union of India - Subsection

Section 33(6)(c) in The Insurance Act, 1938