Section 30 — Corporation to have the exclusive privilege of carrying on life insurance business.

The Life Insurance Corporation Act, 1956
Except to the extent otherwise expressly provided in this Act, on and from the appointed day the Corporation shall have the exclusive privilege of carrying on life insurance business in India; and on and from the said day any certificate to registration under the Insurance Act held by any insurer immediately before the said day shall cease to have effect in so far as it authorises him to carry on life insurance business in India.

Official Hindi (PDF) ↗

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