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Report No. 190 Exemptions (section 118) 8.9.32 It has been suggested that if insurance business is carried on by any trade union registered under the Indian Trade Unions Act 1926 the same shall be brought under the purview of regulations. It is suggested that the scope and the manner of the regulation (may be linked to the size.- number and fun.- of the Union) be incorporated in the insurance laws.    |
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