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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022

(3)These regulations shall be applicable to IOs excluding those engaged in transacting of re-insurance business.Explanation- Where an IO is engaged in transacting both, direct as well as re-insurance business, these regulations shall be applicable only in respect of direct insurance business.