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Union of India - Section

Section 23 in The Insurance Rules, 1939

23. Notices under section 92(6)

.-The notices referred to in sub-section (6) of section 92 of the Act shall be sent by post to the last known addresses of the persons concerned as recorded in the society's books and certificates of posting shall be obtained therefor:Provided that the liquidator may at his discretion send all or any of the notices by registered post.