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

Union of India - Subsection

Section 27B(2) in The Insurance Act, 1938

(2)All assets shall (except for a part thereof not exceeding one-tenth of the total assets in value which may subject to such conditions and restrictions as may be prescribed, be offered as security for any loan taken for purposes of any investment or for payment of claims, or which may be kept as security deposit with the banks for acceptance of policies) be held free of any encumbrance, charge, hypothecation or lien.