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111. Service of notices.- (1) Any process or notice required to be served on an insurer 2*** shall be sufficiently served if addressed to any person registered with the 3[Authority] as a person authorised to accept notices on behalf of the insurer 2*** and left at, or sent by registered post to the address of such person as registered with the 3[Authority]. (2) Any notice or other document which is by this Act required to be sent to any policy-holder may be addressed and sent to the person to whom notices respecting such policy are usually sent and any notice so addressed and sent shall be deemed to be notice to the holder of such policy: Provided, that, where any person claiming to be interested in a policy as transferee, assignee or nominee has given to an insurer 4*** notice in writing of his interest, any notice which is by this Act required to be sent to policy-holders shall also be sent to such person at the address specified by him in his notice.    |
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