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[Cites 0, Cited by 0] [Section 106(5)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(5)(a) in The Insurance Act, 1938

(a)any property standing in the name of any person which is reason of the person being connected with the delinquent, whether by way of relationship or otherwise, or on account of any other relevant circumstances appears to belong to the delinquent;