Section 6A(1)(iii) in The Insurance Act, 1938

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Union of India - Subsection

Section 6A(1)(iii) in The Insurance Act, 1938

(iii)that, except during any period not exceeding one year allowed by the company for payment of calls on shares, the paid-up amount is the same for all shares, whether existing or new:

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Union of India - Subsection

Section 6A(1)(iii) in The Insurance Act, 1938