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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Insurance Rules, 1939

(2)For the purpose of sub-rule (1), "bond investment business" means the business of effecting contracts by the issue of bonds, endowment certificates or other documents, whereby in return for one or more premiums paid to the provident society, the payment is insured of a sum or series of sums, at a future date or dates, whether fixed before hand or determined by chance.