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[Cites 0, Cited by 0] [Section 37A(3)] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(3)(a) in The Insurance Act, 1938

(a)A copy of the scheme prepared by the Authority shall be sent in draft to the insurer and also to the transferee insurer and any other insurer concerned in the amalgamation, for suggestions and objections, if any, within such period as the Authority may specify for this purpose.