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[Cites 0, Cited by 1] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1) in The Insurance Act, 1938

(1)If at any time it appears expedient that the affairs of an insurance company in respect of any class of business comprised in the undertaking of the company should be wound up but that any other class of business comprised the undertaking should continue to be carried on by the company or be transferred to another insurer, a scheme for such purposes may be prepared and submitted for confirmation of theTribunal in accordance with the provisions of this Act.