Section 94A(2) in The Insurance (Amendment) Act, 2002
(2)Save as otherwise provided in this Act, all the provisions applicable to an insurer being an Indian insurance company shall, so far as may be, apply to an insurance co- operative society: Provided that the Authority may, by notification, direct that any of the provisions of this Act,-(a) shall not apply to any insurance co- operative society; or(b)shall apply to any insurance co- operative society only with such exceptions, modifications and adaptations as may be specified in the notification.
