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[Cites 0, Cited by 7] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5) in The Insurance Act, 1938

(5)"certified" in relation to any copy or translation of a document required to be furnished by or on behalf of an insurer or a provident society as defined in Part III means certified by a principal officer of such insurer or provident society to be a true copy or a correct translation, as the case may be;