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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(9) in The Insurance Rules, 1939

(9)Nothing in the rule shall be deemed to affect the application of Regulations 78 and 79 in Table A of the First Schedule to the [Indian Companies Act, 1913 (7 of 1913)] [ Now see the Companies Act, 1956 (1 of 1956).], to directors elected or appointed otherwise than under these rules.Licenses And Certificates