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[Cites 0, Cited by 3] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(c) in The Insurance Act, 1938

(c)if the Central Government so orders in any case, and to such extent or subject to such conditions or modifications as may be specified in the order, to any insurance business carried on by the Central Government or a State Government or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956); or