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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(b) in The Life Insurance Corporation Act, 1956

(b)the manner in which the moneys and other assets belonging to any such fund, as is referred to in section 8, shall be apportioned between the trustees of the fund and the Corporation;