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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(12)(g) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

(g)the aggregate holdings of equity shares held by a foreign investor including portfolio investors shall be disclosed at the time of making the application for grant of license, which shall be as prescribed by the Central Government from time to time;