Section 43(2) in The Life Insurance Corporation Act, 1956
(2)The Central Government shall, as soon as may be, after the commencement of this Act, by notification in the Official Gazette, direct that the following sections of the Insurance Act shall apply to the Corporation subject to such conditions and modifications as may be specified in the notification, namely:-Sections 2-D, 10, 11, 13, 14, 15, 20, 21, 22, 23, 25, 27-A, 28-A, 35, 36, 37, 40, 40-A, 40-B, 43, 44, 102 to 106, 107 to 110, 111, 113, 114 and 116-A.[(2-A) Section 42 of the Insurance Act, shall have effect in relation to the issue to any individual of a licence to act as an agent for the purpose of soliciting or procuring life insurance business for the Corporation as if the reference to an officer authorised by the ][Authority] [ Substituted by Act 41 of 1999, Section 31 and Schedule II, for " Controller" (w.e.f. 19.4.2000).][in this behalf in sub-section (1) thereof included a reference to an officer of the Corporation authorised by the ] [Inserted by Act 17 of 1957, Section 3 (w.e.f. 6.6.1957). ] [Authority] [ Substituted by Act 41 of 1999, Section 31 and Schedule II, for " Controller" (w.e.f. 19.4.2000).][in this behalf.] [Inserted by Act 17 of 1957, Section 3 (w.e.f. 6.6.1957). ]
