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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

Union of India - Subsection

Section 27A(6) in The Insurance Act, 1938

(6)If at any time the Authority considers any one or more of the investments of an insurer to be unsuitable or undesirable, the Authority may, after giving the insurer an opportunity of being heard, direct him to realise the investment or investments, and the insurer shall comply with the direction within such time as may be specified in this behalf by the Authority.