Section 3(1) in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022
(1)In these regulations, unless the context otherwise requires —(a)“Act” means the International Financial Services Centres Authority Act, 209 (50 of 209);(b)“Authority” or “IFSCA” means the International Financial Services Centres Authority established under sub-section () of Section 4 of the Act;(c)“board” means the board of directors of an ITO, or the Board of the Parent Entity of an ITO, in case the ITO is in an unincorporated form;(d)“Digital Signature” shall have the same meaning as assigned to it in Information Technology Act, 2000 (2 of 2000);(e)“e-Insurance Account” or “eIA” means an electronic account opened by a person with an insurance repository where the portfolios of insurance policies of a policyholder are held in electronic form;(f)“e-signature” or “electronic signature” shall have the same meaning as assigned to it in Information Technology Act, 2000 (2 of 2000);
