Section 24A in The General Insurance Business (Nationalisation) Act, 1972
24A. [ Exclusive privilege of Corporation and acquiring companies to cease.
- Notwithstanding anything contained in this Act, the exclusive privilege of the Corporation and the acquiring companies of carrying on general insurance business in India shall cease on and from the commencement of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999) and the Corporation and the acquiring companies shall, thereafter, carry on general insurance business in India in accordance with the provisions of the Insurance Act, 1938 (4 of 1938)]:[Provided that the Corporation shall, on and from the commencement of the General Insurance Business (Nationalisation) Amendment Act, 2002, cease to carry on general insurance business.] [Inserted by Act 40 of 2002, Section 7 (w.e.f. 21.3.2003).]
