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[Cites 0, Cited by 0] [Section 34B(6)] [Section 34B] [Entire Act]

Union of India - Subsection

Section 34B(6)(b) in The Insurance Act, 1938

(b)not insure any obligation or liability by reason only of hi s being a director or chief executive officer or for anything done or omitted to be done in good faith in the execution of the duties of hi s office or in relation thereto.