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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Insurance Act, 1938

(1)An insurer shall not be registered by a name identical with that by which an insurer in existence is already registered, or so nearly resembling that name as to be calculated to deceive except when the insurer in existence is in the course of being dissolved and signifies his consent to the Authority,