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[Cites 0, Cited by 0] [Section 52BB] [Entire Act]

Union of India - Subsection

Section 52BB(5) in The Insurance Act, 1938

(5)If any question arises whether a person was duly served with an order under sub-section (4), the publication of the order in the Official Gazette shall be conclusive proof that the order was so served, and a failure to comply with the provisions of clause (a) or clause (b) of sub-section (4) shall not affect the validity of the order.