 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
117. Saving of provisions of Indian Companies Act, 1913- Nothing in this Act shall affect the liability of an insurer being a company 13[or a provident society as defined in Part III being a company] to comply with the provisions of the Indian Companies Act, 1913 (7 of 1913), in matters not otherwise specifically provided for by this Act. 1. Subs. by Act 41 of 1999, s. 30 and the First Schedule, "Central Government" (w.e.f. 19-4-2000). 2. Section 116 renumbered as sub-section (1) thereof by Act 13 of 1941, s. 63 (w.e.f. 8-4-1941). 3. Subs. by Act 47 of 1950, s. 60, for "a Part B State" (w.e.f. 1-6-1950). 4. Subs. by Act 62 of 1956, s. 2 and the Schedule, for "the States" (w.e.f. 1-11-1956). 5. Subs. by Act 20 of 1940, s. 17, for certain words (w.e.f. 10-4-1940). 6. The proviso omitted by Act 47 of 1950, s. 60 (w.e.f. 1-6-1950) 7. Added by Act 13 of 1941, s. 63 (w.e.f. 8-4-1941). 8. Ins. by s. 64, ibid. (w.e.f. 8-4-1941). 9. Subs. by Act 41 of 1999, s. 30 and the First Schedule, for "Central Government" (w.e.f. 19-4-2000). 10. Subs. by Act 6 of 1946, s. 47, for "statements" (w.e.f. 20-3-1946). 11. Ins. by Act 47 of 1950, s. 61 (w.e.f. 1-9-1950). 12. Subs. by Act 62 of 1968, s. 38, for "section 28A" (w.e.f. 1-6-1969). 13. Ins. by Act 13 of 1941, s. 65 (w.e.f. 8-4-1941).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back