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Union of India - Section

Section 117 in The Insurance Act, 1938

117. Saving of provisions of Indian Companies Act, 1913

Nothing in this Act shall affect the liability of an insurer being a companyor a provident society as defined in Part III being a company to comply with the provisions of the Indian Companies Act, 1913 ( 7 of 1913 ), in matters not otherwise specifically provided for by this Act.