Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 101A] [Entire Act] Union of India - Subsection Section 101A(1) in The Insurance Act, 1938 (1)Every insurer shall re-insure with Indian re-insurers such percentage of the sum assured on each policy as may be specified by thethe Authority with the previous approval of the Central Government under sub-section (2).
