Section 64R(1)(d) in The Insurance Act, 1938

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Union of India - Subsection

Section 64R(1)(d) in The Insurance Act, 1938

(d)make bye-laws for--

(i)the holding of elections other than the first elections;

(ii)the summoning and holding of meetings, the conduct of business thereat and the number of persons necessary to form a quorum;

(iii)the submission by insurers to the Executive Committee of the Life Insurance Council, or the General Insurance Council, of such statements or information as may be required of them and the submission of copies thereof by the insurers to theAuthority;

(iv)the levy and collection of any fees;

(v)the regulation of any other matter which may be necessary for the purpose of enabling it to carry out its duties under this Act.

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Union of India - Subsection

Section 64R(1)(d) in The Insurance Act, 1938