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 0] [Section 64K] [Entire Act] Union of India - Subsection Section 64K(2) in The Insurance Act, 1938 (2)Where an insurer is guilty of contravening the provisions of section 40B with respect to the expenses of management, theAuthority may, after giving the insurer an opportunity of being heard, administer a warning to the insurer.
