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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

Union of India - Subsection

Section 6B(2) in The Insurance Act, 1938

(2)Any shareholder or other person aggrieved by the decision of the officer sanctioning a scheme under sub-section (1) may, within ninety days of date of the order sanctioning the scheme, prefer an appeal to the Securities Appellate Tribunal within whose jurisdiction the registered office of the insurer is situate for the purpose of modifying or correcting any such scheme for the purpose specified in sub-section (1).