Section 3(7) in The General Insurance (Emergency Provisions) Act, 1971
(7)Without prejudice to the generality of the powers conferred by sub- section (1) and to the provisions contained in sub- sections (3), (5) and (6), any direction issued under sub- section (1) may require the persons in charge of the management of the undertaking of an insurer under this Act to furnish to the Central Government or to the authorised person such returns, statements and other information relating to the undertaking as may be mentioned in the direction.
