Section 5 in The Insurance Regulatory And Development Authority (Insurance Advertisements And Disclosure) Regulations, 2000
5. Insurance company advertisements .-(1) Every insurance company shall be required to prominently disclose in the advertisement and that part of the advertisement that is required to be returned to the company or insurance intermediary or insurance agent by a prospect or an insured the full particulars of the insurance company, and not merely any trade name or monogram or logo.
(2)Where benefits are more than briefly described, the form number of the policy and the type of coverage shall be disclosed fully.
