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[Cites 0, Cited by 0] [Section 27A(2)] [Section 27A] [Entire Act]

Union of India - Subsection

Section 27A(2)(ii) in The Insurance Act, 1938

(ii)the investment is made, or, in the case of any investment already made, the continuance of such investment is with the consent of all the directors present at a meeting and eligible to vote, special notice of which has been given to all the directors then in India, and all such investments, including investments in which any director is interested, are reported without delay to the Authority with full details of the investments and the extent of the director's interest in any such investment.