Section 43(5) in The Life Insurance Corporation Act, 1956
(5)Save as provided in this section, nothing contained in the Insurance Act shall apply to the Corporation.[43-A. Deduction of income-tax not to be made on interest or dividend.[ Repealed by the Finance Act, 2002 (20 of 2002), section 157 (w.e.f. 1-6-2002).]
