Section 15 in The General Insurance (Emergency Provisions) Act, 1971
15. Act where not to apply. Nothing contained in this Act shall apply to--
(a)any insurer whose business is being voluntarily wound up or is being wound up by a Court;(b)any insurer to whom the Insurance Act does not apply by reason of the provisions contained in section 2E thereof;(c)the Calcutta Hospital and Nursing Home Benefit Association, Limited;(d)the Export Credit Guarantee Corporation;(e)the Deposit Insurance Scheme;(f)any scheme of insurance which might be exempted by the Central Government relating to--(i) crop and cattle,(ii)war risks,(iii)emergency risks;(g)general insurance business carried on by a State Government or by the Life Insurance Corporation of India.
