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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(6) in The Insurance Act, 1938

(6)The Insurer shall transmit to the Court every notice of claim received after the making of the application under sub-section ( 3), and any payment required by the Court as costs of the proceedings or otherwise in connection with the disposal of the amount paid into Court shall as to the cost of the application under sub-section ( 3) be borne by the insurer and as to any other costs be in the discretion of the Court.