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8[103. Penalty for carrying on insurance business in contravention of section 3.- If a person carries on the business of insurance without obtaining a certificate of registration under section 3, he shall be liable to a penalty not exceeding rupees twenty-five crores and with imprisonment which may extend to ten years. 1. Subs. by Act 42 of 2002, s. 15, for cause (ii) (w.e.f. 23-9-2002). 2. Subs. by Act 41 of 1999, s. 30 and the First Schedule, for "The Central Government" (w.e.f. 19-4-2000). 3. Subs. by s. 30 and the First Schedule, ibid., for "prescribed" (w.e.f. 19-4-2000). 4. Ins. by Act 62 of 1968, s. 33 (w.e.f. 1-6-1969). 5. Subs. by Act 41 of 1999, s. 30 and the First Schedule, for "Controller" (w.e.f. 19-4-2000). 6. Subs. by s. 30 and the First Schedule, ibid., for sections 102 to 105 (w.e.f. 19-4-2000). 7. Subs. by Act 5 of 2015, s. 87, for "not exceeding five lakh rupees for each such failure and punishable with fine" (w.e.f. 26-12-2014). 8. Subs. by s. 88, ibid., for sections 103 and 104 (w.e.f. 26-12-2014).    |
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