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[Cites 0, Cited by 0] [Section 42B] [Entire Act]

Union of India - Subsection

Section 42B(5) in The Insurance Act, 1938

(5)A certified copy of every contract as is referred to in sub-section (2) shall be furnished by the insurer to theAuthority within thirty days of his entering into such contract, and intimation of any change in any such contract shall be furnished by the insurer with full particulars thereof to theAuthority within thirty days of the making of any such change.