Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 5 in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000 5. Life insurer not to carry on business of insurance without an appointed actuary .-A life insurer shall not carry on business of insurance without an appointed actuary.
