Report No. 66

IV. Insurance Act, 1938.

15.5. Section 39(7), Insurance Act, 1938.-

In view of certain points discussed in this Report1 in connection with section 6, a few changes are required in the Insurance Act, 1938. The first point concerns section 39(7) of that 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 6 shall be deemed not to apply or not to have applied to the policy."

1. Chapter 8, supra.