Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64V] [Entire Act] Union of India - Subsection Section 64V(2) in The Insurance Act, 1938 (2)A proper value shall be placed on every item of liability of the insurer in the manner as may be specified by the regulations made in this behalf.
