Section 3(e) in The General Insurance Business (Nationalisation) Act, 1972
(e)"existing insurer" means every insurer the management of whose undertaking has vested in the Central Government under section 3 of the [General Insurance (Emergency Provisions) Act, 1971 (17 of 1971)] [Repealed by the Insurance Laws (Transfer of Business and Emergency Provisions) Repeal Act, 2001 (11 of 2001), Section 4 (w.e.f. 9.5.2001).], and includes the undertaking of the Life Insurance Corporation in so far as it relates to the general insurance business carried on by it;
