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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(4) in The Insurance Act, 1938

(4)An application under this section shall not be entertained by the Court if the application is made before the expiry of six monthsfrom the maturing of the policy by survival, or from the date of receipt of notice by the insurer of the death of the insured, as the case may be.