Section 52BB(1) in The Insurance Act, 1938

Central Government Act

(1) If the Administrator is satisfied that any person has rendered himself liable to be proceeded against under section 106, he may, pending the institution of proceedings against such person under that section, by order in writing, prohibit him

1. Ins. by Act 47 of 1950, s. 42 (w. e. f. 1- 6- 1950 ). 2. Ins. by Act 54 of 1955, s. 2 (w. e. f. 1- 11- 1955 ).

or any other person from transferring or otherwise disposing of any property which, in the opinion of the Administrator, would be liable to attachment in proceedings under that section.