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Report No. 190 Deletion of provisions of the Insurance Act, 1938 that are redundant 2.1.5 Appendix II to the Consultation Paper had set out the provisions which required to be deleted on account of their being redundant. There has been no contrary opinion expressed in regard to this proposal in the responses received to the Consultation Paper. Accordingly, the Law Commission recommends that the provisions that are set out in a separate table at Appendix-III to this Report be deleted from the Act. The said recommendations cover deletions in section 2(12), 23s.2(13), section 2(16), section 2(17), section 2B(1), section 2C, section 3(5), section 3(4)(a), section 3(4)(ee), section 3(5), section 4, section 5(2) & (3) first and second proviso, section 6A(1) proviso, section 7(7), section 7(9B), section 10(1), section 10(2), section 10(2A), section 11(1A), section 12, section 13(1), section 13(3), section 13(4), section 13(6), section 14, section 15, section 15(2), section 15(3), section 16, section 22, section 27(2)(a), (b) and (6), section 27A, section 27B, section 28(4), section 29, section 31B, section 32, section 33(7), section 35(1), section 35(3), section 40, section 40A, section 44(1)-Explanation, section 48, section 49, section 48A, section 52, section 52H to 52N, section 53, section 59, section 62 to 64, section 64UB (3) and (4), section 64UD, section 64UF to UI, section 64UJ (2) to (6), section 64UM, section 64VA, section 65 to 94, section 95 to 101 and section 114 (f).    |
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