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Union of India - Section

Section 110D in The Insurance Act, 1938

110D. Certain claims for compensation barred

No person shall have any right, whether in contract or otherwise, to any compensation for any loss incurred by reason of the operation of any of the provisions contained in section 34 or section 34 A or section 34 E or section 37 A or by reason of the compliance by an insurer with any order or direction given to hi m under this Act.