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  • INSURANCE LAWS (TRANSFER OF BUSINESS AND EMERGENCY PROVISIONS) REPEAL ACT, 2001

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INSURANCE LAWS (TRANSFER OF BUSINESS AND EMERGENCY PROVISIONS) REPEAL ACT, 2001

INSURANCE LAWS (TRANSFER OF BUSINESS AND EMERGENCY PROVISIONS) REPEAL ACT, 2001

11 of 2001

May 9, 2001

An Act to repeal the Allianz Und Stuttgart Life Insurance Bank (Transfer) Act, 1950, the Life Insurance (Emergency Provisions) Act, 1956 and the General Insurance (Emergency Provisions) Act, 1971 Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:-

 

SECTION 01: SHORT TITLE.

This Act may be called the1Insurance Laws (Transfer of Business and Emergency Provisions) Repeal Act, 2001.-

 

SECTION 02: REPEAL OF ACT 62 OF 1950.

The Allianz Und Stuttgart Life Insurance Bank (Transfer) Act, 1950is hereby repealed.

 

SECTION 03: REPEAL OF ACT 9 OF 1956.

The Life Insurance (Emergency Provisions) Act, 1956-is hereby repealed.

 

SECTION 04: REPEAL OF ACT 17 OF 1971.

The General Insurance (Emergency Provisions) Act, 1971is hereby repealed.

 

Footnotes:

1. Received the assent of the President on May 9, 2001 and published in the Gazette of India, Extra., Part II. Section 1 



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