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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 9 in The General Insurance (Emergency Provisions) Act, 1971

9. Insurer not to be wound up by Court.

No proceeding for the winding up of an insurer, the management of whose undertaking has vested in the Central Government under this Act, or for the appointment of a Receiver in respect of such business, shall lie in any Court.