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[Cites 0, Cited by 0] [Section 34A(1)] [Section 34A] [Entire Act]

Union of India - Subsection

Section 34A(1)(b) in The Insurance Act, 1938

(b)no appointment, re-appointment or termination of appointment, made after the commencement of the Insurance (Amendment) Act, 1968 , of a managing or whole-time director, or a manager or a chief executive officer, by whatever name called, shall have effect unless such appointment, reappointment or termination of appointment is made with the previous approval of theAuthority.