Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 64M] [Entire Act] Union of India - Subsection Section 64M(2) in The Insurance Act, 1938 (2)Where an insurer is guilty of contravening the provisions of section 40 C with respect to the expenses of management theAuthority may, after giving the insurer an opportunity of being heard, administer a warning to the insurer.
