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[Cites 0, Cited by 0] [Section 42D(5)] [Section 42D] [Entire Act]

Union of India - Subsection

Section 42D(5)(d) in The Insurance Act, 1938

(d)that in the course of any judicial proceeding relating to any policy of insurance of the winding up of an insurance company or in the course of an investigation of the affairs of an insurer it has been found that he has been guilty of or has knowingly participated in or connived at any fraud dishonestly or misrepresentation against an insurer or an insured;