LexSection 117 — Saving of provisions of Indian Companies Act, 2013.
The Insurance Act, 1938
Nothing in this Act shall affect the liability of an insurer being a company 1 [or a provident society as defined in Part III being a company] to comply with the provisions of the Indian Companies Act, 1913 (7 of 1913), in matters not otherwise specifically provided for by this Act.Open in Lexace · Ask the AI about this section