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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The General Insurance Business (Nationalisation) Act, 1972

(3)Where the undertaking of an existing insurer has vested in more than one Indian insurance company, the Central Government may, by order, provide for the apportionment among such Indian insurance companies of moneys and other assets belonging to any existing trust relating to that undertaking in such manner as in its opinion may be appropriate.