Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64K] [Entire Act] Union of India - Subsection Section 64K(6) in The Insurance Act, 1938 (6)On receipt of the abstract and statement furnished in accordance with sub-section (4), theAuthority may take such action as may be prescribed.