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[Cites 0, Cited by 2] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in The Insurance Act, 1938

(1)Notwithstanding anything contained in any other law for the time being in force, no insurance business of an insurer shall be transferred to or amalgamated with the insurance business of any other insurer except in accordance with a scheme prepared under this section and approved by the Authority.