LexSection 51 — Supply of copies of proposals and medical reports.
The Insurance Act, 1938
Every insurer shall, on application by a policy-holder and on payment of a fee not exceeding one rupee, supply to the policy-holder certified copies of the question put to him and his answers thereto contained in his proposal for insurance and in the medical report supplied in connection therewith.Open in Lexace · Ask the AI about this section