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[Cites 0, Cited by 2] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(3) in The Insurance Act, 1938

(3)Nothing in this section shall prevent the payment under any contract existing prior to the 27 th day of January, 1937 , of gratuities or renewal commission to any person, whether an insurance agent within the meaning of this Act or not, or to hi s representatives after hi s decease in respect of insurance business effected through hi m before the said date.