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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(6) in The Insurance Act, 1938

(6)Where a company stands in the relation of a principal company to one insurance company and in the relation of a secondary company to some other insurance company or where there are several insurance companies standing in the relation of secondary companies to one principal company, the Tribunal may deal with any number of such companies together or in separate groups as it thinks most expedient upon the principles laid down in this section.