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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in Life Insurance Corporation General Rules, 1956

(2)The Corporation shall within three months of the date of receipt of an application under sub-rule (1) refer the matter to the Tribunal for decision alongwith a written statement and other documents specified, if any, by the Tribunal in the regulations.