Section 3(4)(c) in The Insurance Act, 1938

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(c) in The Insurance Act, 1938

(c)if the business or a class of the business of the insurer has been transferred to any person or has been transferred to or amalgamated with the business of any other insurer without the approval of the Authority, or

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Union of India - Subsection

Section 3(4)(c) in The Insurance Act, 1938