LexSection 105B — Penalty for failure to comply with sections 32B, 32C and 32D.
The Insurance Act, 1938
1 [105B. Penalty for failure to comply with sections 32B, 32C and 32D. -- If an insurer fails to comply with the provisions of section 32B, section 32C and section 32D, he shall be liable to a penalty not exceeding twenty-five crore rupees.]Open in Lexace · Ask the AI about this section