Section 4(2)(iii) in The Monopolies And Restrictive Trade Practices Act, 1969

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Union of India - Subsection

Section 4(2)(iii) in The Monopolies And Restrictive Trade Practices Act, 1969

(iii)Insurance Act, 1938 (4 of 1938), shall not apply to a banking company, the State Bank of India or a subsidiary bank, as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), or an insurer, as the case may be.

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Union of India - Subsection

Section 4(2)(iii) in The Monopolies And Restrictive Trade Practices Act, 1969