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[Cites 0, Cited by 4] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Life Insurance Corporation Act, 1956

(1)The Central Government may, for the purposes of this Act, constitute one or more Tribunals and each of the Tribunals shall consist of three members appointed by the Central Government one of whom shall be a person who is, or has been, a Judge of a High Court or has been a Judge of the Supreme Court, and he shall be the Chairman thereof.