Section 4A(2) in The General Insurance (Emergency Provisions) Act, 1971
(2)Subject to the other provisions contained in this Act and subject to such exceptions, restrictions and limitations, if any, as the Central Government may, by notification in the Official Gazette, specify in this behalf, the Companies Act. 1956 (1 of 1956 ), and the Insurance Act shall continue to apply to every insurer in the same manner as they applied to him before the appointed day.
