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[Cites 0, Cited by 0] [Section 42D] [Entire Act]

Union of India - Subsection

Section 42D(4) in The Insurance Act, 1938

(4)No application for the renewal of a registration under this section shall be entertained if the application does not reach the issuing authority before the registration ceases to remain in force:Provided that the Authority may, if satisfied that undue hardship would be caused otherwise, accept any application in contravention of this sub-section on payment by the application of a penalty of seven hundred and fifty rupees.