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19. Abstract of proceedings of general meetings.- Every insurer, being a company or body incorporated under any law for the time being in force in 4[India], shall furnish to the 6[Authority] 5[a certified copy of the minutes of the proceedings of every general meeting, as entered in the Minutes Book of the insurer] within thirty days from the holding of the meeting to which it relates. 1. Subs. by Act 5 of 2015, s. 19 for section 14 (w.e.f. 26-12-2014). 2. Subs. by s. 20, ibid., for section 15 (w.e.f. 26-12-2014). 3. Subs. by Act 41 of 1999, s. 30 and The First Schedule, for "Controller" (w.e.f. 19-4-2000). 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 47 of 1950, s. 14, for "an abstract of the proceedings of every general meeting" (w.e.f. 1-6-1950).    |
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