Section 27 in Life Insurance Corporation General Rules, 1956
27. Use of electronic records and electronic signature.
- For the purposes of these rules, any requirement of -(a)[ maintenance of a register or minutes or book or giving notice or submission of a certificate or calling for information or filing of a statement shall be satisfied if the same is maintained, given, submitted, called for or filed, as the case may be, in the form of an electronic record as defined in the Information Technology Act, 2000 (21 of 2000);] [Substituted by Notification No. G.S.R. 171(E), dated 3.3.2022.](b)a person signing a notice, certificate, a call for information or a statement shall be satisfied if he affixes thereon his electronic signature as defined in the Information Technology Act, 2000 (21of 2000).]
