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[Cites 0, Cited by 3] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(4) in The Insurance Act, 1938

(4)Any person aggrieved by the decision of an insurer to decline to act upon such transfer or assignment may within a period of thirty days from the date of receipt of the communication from the insurer containing reasons for such refusal, prefer a claim to the Authority.