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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(1) in The Insurance Act, 1938

(1)Any process or notice required to be served on an insurer shall be sufficiently served if addressed to any person registered with the Authority as a person authorised to accept notices on behalf of the insurer and left at, or sent by registered post to the address of such person as registered with the Authority.