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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in The Insurance Act, 1938

(2)Where a company carrying on the business of life insurance has been proved to be insolvent, the Tribunal may if it thinks fit in place of making a winding up order reduce the amount of the insurance contracts of the company upon such terms and subject to such conditions as the Tribunal thinks fit.