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insurance act 1938
insurance act
insurance act 1938 doctypes:laws
section 47(a)
[
Section 47(3)
] [
Section 47
] [
Complete Act
]
Central Government Act
Section 47(3)(e) in The Insurance Act, 1938
(e) the reasons why in the opinion of the insurer a satisfactory discharge cannot be obtained for the payment of the amount; and