Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 34D in The Insurance Act, 1938

34D. Sections 34B and 34 C to override other laws

Any appointment or removal of a director or executive officer in pursuance of section 34B or section 34 C shall have effect notwithstanding anything the contrary contained in the Companies Act, 1956 ( 1 of 1956 ), or any other law for the time being in force or any contract or any other instrument.