(7)The provisions of this section shall not apply to any policy of life insurance to which section 6 of the Married Women's Property Act, 1874 (3 of 1874 applies or has at any time applied:Provided that where a nomination made whether before or after the commencement of the Insurance (Amendment) Act, 1946 , in favour of the wife of the person who has insured hi s life or of hi s wife and children or any of them is expressed, whether or not on the face of the policy, as being made under this section, the said section 6 shall be deemed not to apply or not to have applied to the policy.
