LexSection 48B — Further provision regarding directors.
The Insurance Act, 1938
1 [48B. Further provision regarding directors.-- (1) An insurer specified in sub-clause (b) of clause (9) of section 2 and carrying on life insurance business shall not have a common director with another such insurer. (2) The 2 [Authority] may, for such period, to such extent and subject to such conditions as it may specify, exempt from the operation of the section-- (a) any insurer, who is a subsidiary company of another insurer, or (b) two or more insurers, for the purpose of facilitating their amalgamation or the transfer of business of one insurer to the other.]Open in Lexace · Ask the AI about this section