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[Cites 0, Cited by 0] [Section 101A] [Entire Act]

Union of India - Subsection

Section 101A(4) in The Insurance Act, 1938

(4)A notification under sub-section (2) may also specify the terms and conditions in respect of any business of re-insurance required to be transacted under this section and such terms and conditions shall be binding on Indian re-insurers and other insurers.