LexSection 19 — Abstract of proceedings of general meetings.
The Insurance Act, 1938
Every insurer, being a company or body incorporated under any law for the time being in force in 2 [India], shall furnish to the 1 [Authority] 3 [a certified copy of the minutes of the proceedings of every general meeting, as entered in the Minutes Book of the insurer] within thirty days from the holding of the meeting to which it relates.Open in Lexace · Ask the AI about this section