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[Cites 0, Cited by 0] [Section 37A(2)] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(2)(f) in The Insurance Act, 1938

(f)the reduction of the interest or rights which the shareholders, policy-holders and other creditors have in or against the insurer before the amalgamation to such extent as the Authority considers necessary in the public interest or in the interests of the shareholders, policy-holders and other creditors or for the maintenance of the business of the insurer;