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[Cites 0, Cited by 0] [Section 114A(2)] [Section 114A] [Entire Act]

Union of India - Subsection

Section 114A(2)(i) in The Insurance Act, 1938

(i)investment of assets and further provisions regarding investments by an insurer and investment by insurers in certain cases under sections 27, 27A, 27B, 27C and time, manner and other conditions of investment of assets under section 27D;
(ia)the form in which a return giving details of investments made, time and manner including its authentication under section 28;
(ib)the loans including the loans sanctioned to the full-time employees of the insurer under clause (a) of sub-section (3) of section 29;
(ic)the sum to be paid by the insurer to any person under section 31B;
(id)the obligation of insurer in respect of rural or social or unorganised sector and backward classes under sections 32B and 32C;
(ie)the minimum percentage of insurance business in third party risks of motor vehicles under section 32D;