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[Section 40B] [Complete Act]
Central Government Act
Section 40B(1) in The Insurance Act, 1938
(1) Every insurer transacting life insurance business in India shall furnish to the Controller, within such time as may be prescribed, statements in the prescribed form certified by an actuary on the basis of premiums currently used by him in regard to new business in respect of mortality, rate of interest, expenses and bonus loading.