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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(3) in The Insurance Act, 1938

(3)The rule in theSeventh Schedule shall be of the same force and may be repealed, altered or amended as if it were a rule made in pursuance ofsection 643 of the Companies Act, 1956 (1 of 1956), and rules may be made under that section for the purpose of carrying into effect the provisions of this Act with respect to the winding up of insurance companies.