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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3) in The Insurance Act, 1938

(3)Application for an order under this section may be made either by the liquidator or by or on behalf of the company or by a policy-holder, or by the Authority and by any person whom the Tribunal thinks likely to be affected shall be entitled to be heard on any such application.