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

Union of India - Subsection

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

(b)that any person, whether he is or has been in any way connected with the affairs of the insurer not, is in wrongful possession of any money or property of the insurer or having any such money or property in hi s possession wrongfully withholds it or has converted it to any use other than that of the insurer; or