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[Cites 0, Cited by 7] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4) in The Insurance Act, 1938

(4)Any person who acts as an insurance agent in contravention of the provision of this Act, shall be liable to a penalty which may extend to ten thousand rupees and any insurer or any person acting on behalf of an insurer, who appoints any person as an insurance agent not permitted to act as such or transacts any insurance business in India through any such person shall be liable to penalty which may extend to one crore rupees.