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Union of India - Section

Section 22 in Insurance Regulatory and Development Authority of India (Re-insurance) Regulations, 2018

22. 'Treaty' means a reinsurance contract between a cedant and a reinsurer or between a reinsurer and a retrocessionaire, usually for one year, which stipulates the technical particulars and financial terms applicable to the reinsurance of defined class(es) or segment(s) of business;