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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(c) in The Insurance Act, 1938

(c)that he has been found guilty of criminal misappropriation or criminal breach of trust or cheating or forgery or an abetment of or attempt to commit any such offence by a court of competent jurisdiction: