LexSection 65A — [Omitted.].
The Insurance Act, 1938
[Prohibition of transaction of insurance business by provident societies other than public companies or co-operative societies.] omitted by the Insurance Laws (Amendment) Act, 2015 (5 of 2015) s. 85 (w.e.f. 26-12-2014).]Open in Lexace · Ask the AI about this section