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Union of India - Section

Section 10 in The Insurance (Amendment) Act, 2002

10. Amendment of section 42A.-

In section 42A of the principal Act, after sub- section (8), the following sub- section shall be inserted at the end, namely:-
(9)No insurer shall, on or after the commencement of the Insurance (Amendment) Act, 2002 , appoint or transact any insurance business in India through any principal agent, chief agent or special agent.".