Section 106(1)(a) in The Insurance Act, 1938

[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(1)(a) in The Insurance Act, 1938

(a)that any insurer (including in any case where the insurer is an insurance company any person who has taken part in the promotion or formation of the insurance company or any past or present director, managing agent, manager, secretary or liquidator) or any officer, employee or agent of the insurer,--

(i)has misapplied or retained or become liable or become accountable for any money or property of the insurer; or

(ii)has been guilty of any misfeasance or breach of trust in relation to the insurer; or

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Union of India - Subsection

Section 106(1)(a) in The Insurance Act, 1938