Section 4(2) in The Allianz Und Stuttgarter Life Insurance Bank (Transfer) Act, 1950
(2)For the removal of doubts it is hereby declared that notwithstanding any decision or rule of law to the contrary, no contract of life insurance as is referred to in sub-section (1) shall be deemed to have been dissolved merely by reason of the declaration that war had broken out between the Government of the United Kingdom and Germany.
