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 1] [Section 64M] [Entire Act] Union of India - Subsection Section 64M(3) in The Insurance Act, 1938 (3)Where in any case two warnings given to an insurer under sub-section (2) have been disregarded by hi m, theAuthority may take such action against the insurer as may be prescribed.
