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[Cites 0, Cited by 1] [Section 64UM] [Entire Act]

Union of India - Subsection

Section 64UM(10) in The Insurance Act, 1938

(10)Where, in relation to any class of claims, the Authority is satisfied that it is customary to entrust the work of survey or loss assessment to any person other than a licensed surveyor or loss assessor, or it is not practicable to make any survey or loss assessment, it may, by an order, exempt such class of claims from the operation of this section.