Section 3(4)(k) in The Insurance Act, 1938

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(k) in The Insurance Act, 1938

(k)if the insurer being a co-operative society set up under the relevant State laws or, as the case may be, the Multi-State Co-operative Societies Act, 2002 (39 of 2002), contravenes the provisions of law as may be applicable to the insurer.

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Union of India - Subsection

Section 3(4)(k) in The Insurance Act, 1938