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Report No. 190 Chapter IX Other Topics in The Consultation Paper on which The Law Commission Does not Propose to make any Recommendation at This Stage 9.1.1 In the Consultation Paper, a large number of grounds of revision had been indicated. However, the recommendation marked the following issues have been further elaborated upon in the consultation exercise and final recommendations have been made hereinabove: (a) Deletion of redundant provisions in the Insurance Act, 1938; (b) Deletion of transitional provisions; (c) Merger of provisions of the IRDA Act with the Insurance Act; (d) Issues of assignment, nomination and repudiation of claims; (e) Setting up of an independent Grievance Redressal Mechanism; 9.1.2 However, as regards the following topics, the consultation exercise has revealed that they involve either policy decisions or deliberation by expert bodies. The Law Commission is not in a position to make recommendations on these topics unless there is further examination at various levels in consultation with expert bodies. Some of these topics are briefly discussed hereunder:    |
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