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Union of India - Section

Section 54 in The Insurance Act, 1938

54. Voluntary winding up

Notwithstanding anything contained in theCompanies Act, 1956 (1 of 1956), an insurance company shall not be wound up voluntarily except for the purpose of affecting an amalgamation or a re-construction of the company, or on the ground that by reason of its liabilities it cannot continue its business.