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[Cites 0, Cited by 7] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Insurance Act, 1938

(2)Any commission payable to an insurance agent under the provisions of clauses (b) and (c) of the proviso to sub-section (1) shall, notwithstanding the death of the agent, continue to be payable to hi s heirs for so long as such commission would have been payable had such insurance agent been alive.