Section 3(4)(a) in The Insurance Regulatory And Development Authority (Actuarial Report And Abstract) Regulations, 2000

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(a) in The Insurance Regulatory And Development Authority (Actuarial Report And Abstract) Regulations, 2000

(a)a certificate signed by the principal officer that full and accurate particulars of every policy under which there is a liability, either actual or contingent, has been furnished to the appointed actuary for the investigation; and

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Union of India - Subsection

Section 3(4)(a) in The Insurance Regulatory And Development Authority (Actuarial Report And Abstract) Regulations, 2000