Section 3(4)(e) in The Insurance Act, 1938

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(e) in The Insurance Act, 1938

(e)if the Authority has reason to believe that any claim upon the insurer arising in India under any policy of insurance remains unpaid for three months after final judgment in regular court of law, or

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Union of India - Subsection

Section 3(4)(e) in The Insurance Act, 1938