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[Cites 0, Cited by 0] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(7) in The Insurance Act, 1938

(7)When disposing of an application under sub-section (1), the court shall, after giving all persons who appear to it to be interested in any property attached under this section an opportunity of being heard, make such order as it thinks fit respecting the disposal of any such property for the purpose of effectually enforcing any liability under this section, and all such persons shall be deemed to be parties to the proceedings under this section.