Section 52L — [Omitted.].
The Insurance Act, 1938
1 [52L. [Tribunal to have powers of Civil Court.] -- Omitted by s. 65, ibid. (w.e.f. 26-12-2014).]Open in Lexace · Ask the AI about this section
1 [52L. [Tribunal to have powers of Civil Court.] -- Omitted by s. 65, ibid. (w.e.f. 26-12-2014).]Open in Lexace · Ask the AI about this section