General Insurance Business (Nationalisation) Act, 1972


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Section
 Section Title
  INTRODUCTION
  1 Short title View Judgements
  2 . Declaration as to the policy of the State View Judgements
  3 Definitions View Judgements
  4 Transfer of shares of Indian insurance companies View Judgements
  5 Transfer of undertakings of other existing insurers View Judgements
  6 Effect of transfer of undertakings View Judgements
  7 Transfer of service of existing employees in certain cases View Judgements
  8 Provident, superannuation, welfare and other funds View Judgements
  9 Formation of General Insurance Corporation of India View Judgements
  10 Transfer of Corporation of shares vested in Central Government View Judgements
  10A 1 Transfer to Central Government of shares vested in Corporation View Judgements
  11 Amounts to be paid for transfer and vesting of shares or undertakings View Judgements
  12 Disbursement of amounts by Corporation View Judgements
  13 Mode of payment View Judgements
  14 Amount payable to shareholders may be paid to named persons instead in certain cases View Judgements
  15 Payment into Court in case of rival claims View Judgements
  16 Schemes for mergers of companies, etc View Judgements
  17 1 Laying of schemes and notifications before Parliament View Judgements
  17A Power of Central Government to regulate the terms and conditions of service of officers and other employees View Judgements
  18 Functions of Corporation View Judgements
  19 Functions of acquiring companies View Judgements
  20 Balance of profit how to be utilised View Judgements
  21 Interim provisions for management of Indian insurance companies View Judgements
  22 Power of Central Government to transfer employees View Judgements
  23 Power of Central Government to issue directions View Judgements
  24 Acquiring companies to have the exclusive privilege of carrying on general insurance business View Judgements
  24A 1 Exclusive privilege of Corporation and acquiring companies to cease View Judgements
  25 Properties in India not to be insured with foreign insurers except with permission of Central Government View Judgements
  26 Acquiring companies and income-tax View Judgements
  27 Power to reduce amounts of insurance in certain cases View Judgements
  28 Right of acquiring company to seek relief in respect of certain transactions View Judgements
  29 Duty to deliver possession of property and documents relating thereto View Judgements
  30 Penalty for withholding property etc View Judgements
  31 Officers and employees of Corporation or of acquiring companies to be public servants View Judgements
  32 Indemnity View Judgements
  33 Dissolution of Corporation and acquiring companies View Judgements
  34 Reference to existing insurer in other laws View Judgements
  35 Application of Insurance Act View Judgements
  35A Omitted View Judgements
  36 Exemptions View Judgements
  37 Vacancies, etc., not to invalidate proceedings View Judgements
  38 Protection of action taken in good faith View Judgements
  39 Power to make rules View Judgements
  40 Omission.-Omission of section 14 of Act 17 of 1971 View Judgements
  SCHEDULE I



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