Section 3(o) in The General Insurance Business (Nationalisation) Act, 1972
(o)"scheme" means the scheme framed under section 16 [and also includes a scheme framed under section 17-A] [Inserted by Act 3 of 1985, Section 2 (w.r.e.f. 17.9.1984).];(oa)"specified insurer" means the Corporation as defined in clause(d) or any of the insurance companies specified in section 10A;
