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[Section 56(2)] [Section 56] [Complete Act]
Central Government Act
Section 56(2)(a) in The Insurance Act, 1938
(a) if in any case there has been no such allocation or if it appears to the Court that by reason of special circumstances it would be inequitable that the amount to be added to the liabilities of the insurer in respect of the life insurance business should be an amount equal to such proportion as aforesaid, the amount to be so added shall be such amount as the Court may direct, and