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Life Insurance Corporation Act, 1956 44. Act not to apply in certain cases.- Nothing contained in this Act shall apply in relation to— a. any insurer whose business is being voluntarily would up or is being wound up under the orders of the Court; b. any insurer to whom the Insurance Act does not apply by reason of the provisions contained in section 2E thereof; c. any composite insurer in respect of the management of whose affairs an Administrator has been appointed under section 52A of the Insurance Act; d. the scheme run by the Central Government known as the Post Office Life Insurance Fund; e. any approved superannuation fund as defined in clause (a) of section 58N of the Indian Income-tax Act, 1922 (11 of 1922), which is in existence on the appointed day; f. any scheme in existence on the appointed day or any scheme framed after the appointed day with the approval of the Central Government whereby, in consideration of certain compulsory deductions made by Government from the salaries of its employees as part of the conditions of service, the payment of money is assured by Government on the death of the employee concerned or on the happening of any contingency dependent on his life.    |
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