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Calcutta HC Seeks Response on Plea Challenging Concept of 'Beneficial Nominees' - (23 Aug 2021)

INSURANCE

Calcutta High Court has issued notice on a plea challenging the constitutional validity of concept of 'Beneficial Nominees' under Section 39(7) of the Insurance Act, 1938 which was brought into force on December 26, 2014 vide the Insurance Laws (Amendment) Act, 2015.

Tags : BOMBAY HIGH COURT   'SCAM 1992' SERIES  

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