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[Cites 0, Cited by 0] [Section 37A(2)] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(2)(d) in The Insurance Act, 1938

(d)the alteration of the memorandum and articles of association of the transferee insurer for the purpose of altering the capital thereof or for such other purposes as may be necessary to give effect to the amalgamation;