Section 4 in The General Insurance Business (Nationalisation) Amendment Act, 2002
4. Amendment of section 18.- In section 18 of the principal Act,-
(a)in sub- section 1, after clause (e), the following proviso shall be inserted, namely:-Provided that all the functions of the Corporation specified in this sub- section, on and from the commencement of the General Insurance Business (Nationalisation) Amendment Act, 2002 , shall be performed by the Central Government.";(b) in sub- section (2), for the word" Corporation", the words" Central Government" shall be substituted.
