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26. Alterations in the particulars furnished with application for registration to be reported.- Whenever any alteration occurs or is made which affects any of the matters which are required under the provisions of sub-section (2) of section 3 to accompany an application by an insurer for registration, the insurer shall forthwith furnish to the 1[Authority] full particulars of such alteration. 8[All such particulars shall be authenticated in the manner required by that sub-section for the authentication of the matters therein referred to, and, where the alteration affects the assured rates, advantages, terms and conditions offered in connection with life insurance policies the actuarial certificate referred to in clause (f) of the said sub-section shall accompany the particulars of the alteration.] 1. Subs. by Act 41 of 1999, s. 30 and the Schedule, for "Controller" (w.e.f. 19-4-2000). 2. Section 22 renumbered as sub-section (1) thereof by Act 6 of 1946, s. 14 (w.e.f. 20-3-1946). 3. The words, brackets, letter and figures "or an abstract of a valuation report furnished under clause (c) of sub-section (2) of section 16" omitted by Act 5 of 2015 s. 25 (w.e.f. 26-12-2014). 4. Ins. by Act 6 of 1946, s. 14 (w.e.f. 20-3-1946). 5. Added by s. 14, ibid., (w.e.f. 20-3-1946). 6. The words, brackets, letter and figures "or, as the case may be, of sub-section (2) of section 16" omitted by Act 5 of 2015, s. 25 (w.e.f. 26-12-2014). 7. Subs. by Act 62 of 1956, s. 2 and the Schedule, for "the States" (w.e.f. 1-11-1956). 8. Added by Act 13 of 1941, s. 17 (w.e.f. 8-4-1941).    |
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