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[Cites 0, Cited by 2] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4) in The Insurance Act, 1938

(4)Any Investigating Officer, directed to make an investigation under subsection (1), or inspection under sub-section (2), may examine on oath, any manager, managing director or other officer of the insurer including a service provider or contractor where the services are outsourced by the insurer or intermediary or insurance intermediary, as the case may be, in relation to his business.