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[Cites 0, Cited by 0] [Section 52G] [Entire Act]

Union of India - Subsection

Section 52G(1) in The Insurance Act, 1938

(1)No suit, prosecution or other legal proceeding shall lie against an Administrator for anything which is in good faith done or intended to be done in pursuance of section 52A, section 52B, section 52BB or section 52C.