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[Cites 0, Cited by 3] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The General Insurance Business (Nationalisation) Act, 1972

(2)Out of the shares so transferred and vested, the Central Government shall, immediately thereafter, by notification, provide for the transfer of not less than ten shares of every such company to such persons as may be specified in the notification to enable the Indian insurance company to function as a Government company.