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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Public Liability Insurance Act, 1991

(2)The Advisory Committee shall consist of
(a)three officers representing the Central Government;
(b)two persons representing the insurers;
(c)two persons representing the owners; and
(d)two persons from amongst the experts of insurance or hazardous substances,
to be appointed by the Central Government.