Section 25 — Returns to be published in statutory forms.
The Insurance Act, 1938
No insurer shall publish in 2 [India] any return in a form other than that in which it has been furnished to the 1 [Authority]: Provided that nothing contained in this section shall prevent an insurer from publishing a true and accurate abstract from such returns for the purposes of publicity.Open in Lexace · Ask the AI about this section
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