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[Cites 0, Cited by 5] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Insurance Act, 1938

(4)There shall be appended to every such abstract a statement prepared in such form and in such manner as may be specified by the regulations:Provided that, if the investigation referred to in sub-sections (1) and (2) is made annually by any insurer, the statement need not be appended every year but shall be appended at least once in every three years.