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[Cites 0, Cited by 1] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Insurance Act, 1938

(2)The provisions of section 185 of the Companies Act, 2013 (18 of 2013) shall not apply to a loan granted to a director of an insurer being a company, if the loan is one granted on the security of a policy on which the insurer bears the risk and the policy was issued to the director on his own life, and the loan is within the surrender value of the policy.