Legal Document View

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
[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(2)(l) in The Insurance Act, 1938

(l)the conditions and the matters which may be prescribed under sub-sections (5), (6), (10) and (12) of section 92;
(la)the manner of inquiry under sub-section (l) of section 105C;
(lb)the form in which an appeal may be preferred under sub-section (2) and the fee payable in respect of such appeal and the procedure for filing and disposing of an appeal under sub-section (6) of section 110;