Section 7 in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022
7. ’While designing, marketing or distributing an insurance products, the IIO shall:
(1)[28 into account the objectives, interests and needs of the prospect;(2)ensure that the terms and conditions of the product does not adversely affect the interest of prospect; and(3)ensure proper management of conflict of interest, if any, with the intermediary or insurance intermediary involved in distribution of the products.
