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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(iv) in The Insurance Rules, 1939

(iv)[ "Calcutta area" means the area comprising the States of Assam, Bihar, Manipur, Meghalaya, Orissa, West Bengal, Sikkim and Tripura and the Tuensang district in the State of Nagaland and the Union territories of Arunachal Pradesh, Mizoram and Andaman and Nicobar Island;] [ Substituted by G.S.R. 401, dated 26.2.1976.]