Mobile View
Main Search
Forums
Advanced Search
Disclaimer
User Queries
insurance act 1938
insurance act
insurance act 1938 doctypes:laws
[
Section 87A(3)
] [
Section 87A
] [
Complete Act
]
Central Government Act
Section 87A(3)(d) in The Insurance Act, 1938
(d) a report on the proposed amalgamation or transfer prepared by an independent actuary,
1. Ins. by Act 6 of 1946, s. 37. 2. Subs. by Act 47 of 1950, s. 4, for" Superintendent of Insurance" (w. e. f. 1- 6- 1950 ). 3. Ins. by Act 6 of 1946, s. 38.