Section 3(4)(h) in The Insurance Act, 1938

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Union of India - Subsection

Section 3(4)(h) in The Insurance Act, 1938

(h)if the insurer makes a default in complying with, or acts in contravention of, any requirement of the Companies Act, 2013 (18 of 2013) or the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972) or the Foreign Exchange Management Act, 1999 (42 of 1999) or the Prevention of Money Laundering Act, 2002 (15 of 2002), or

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Union of India - Subsection

Section 3(4)(h) in The Insurance Act, 1938