Section 113(3)(c) in The Insurance Act, 1938

Central Government Act

(c) 5[ ] to policies in which the surrender value is automatically applied under the terms of the contract to maintaining the policy in force after its lapse through non- payment of premium.

1. Original sub- section (3) renumbered (4) by Act 13 of 1941, s. 61. 2. Subs. by s. 61, ibid., for" This section shall not apply to". 3. Original clause (a) omitted by s. 61, ibid. 4. Subs. by s. 61, ibid., for the original clause (b). 5. Original clauses (c) and (d) re- lettered (b) and (c) respectively by s. 61, ibid.