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[Cites 0, Cited by 0] [Section 114A(2)] [Section 114A] [Entire Act]

Union of India - Subsection

Section 114A(2)(c) in The Insurance Act, 1938

(c)such fee, not exceeding five thousand rupees, as may be determined by the regulations for issue of a duplicate certificate of registration under sub-section (7) of section 3;