52H. [Power of Central Government to acquire undertakings of insurers in certain cases].-
Omitted by the Insurance Laws (Amendment) Act 5 of 2015, s. 65 (w.e.f. 26-12-2014).
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52H. [Power of Central Government to acquire undertakings of insurers in certain cases].- Omitted by the Insurance Laws (Amendment) Act 5 of 2015, s. 65 (w.e.f. 26-12-2014). |
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