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[Cites 0, Cited by 13] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1) in The Life Insurance Corporation Act, 1956

(1)The Corporation may, with the previous approval of the Central Government, by notification in the Gazette of India, make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is expedient for the purpose of giving effect to the provisions of this Act.