Report No. 66

8.53. Point (j)-Section 39(7), Insurance Act.-

We many now1 refer to section 39(7), Insurance Act, which reads:

"(7) The provisions of this section shall not apply to any policy of life insurance to which section 6 of the Married Women's Property Act, 1874, applies or has at any time applied:

Provided that where a nomination made whether before or after the commencement of the Insurance (Amendment) Act, 1946, in favour of the wife of the person who has insured his life or of his wife and children or any of them is expressed, whether or not on the face of the policy, as being made under this section the said section shall be deemed not to apply or not to have applied to the policy."

1. See also para. 5.5, supra.