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[Cites 0, Cited by 0] [Section 42D] [Entire Act]

Union of India - Subsection

Section 42D(6) in The Insurance Act, 1938

(6)If it be found that an intermediary or an insurance intermediary suffers from any of the foregoing is qualifications , without prejudice to any other penalty to which he may be liable, the Authority shall, and if the intermediary or an insurance intermediary has knowingly contravened any provision of this Act may cancel theregistration made to the intermediary or insurance intermediary under this section .