Section 2 in International Financial Services Centres Authority (Manner of Payment and Receipt of Premium) Regulations, 2022
2. Objective: The objective of these regulations is to put in place the manner of payment of premium for
insurance policy, assumption of risk, receipt or refund of premium and other terms and conditions, inaccordance with Section 64 VB of the Insurance Act, 938, for carrying on the insurance business in theInternational Financial Services Centres.
