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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(e) in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000

(e)drawing the attention of management of the insurer, to any matter on which he or she thinks that action is required to be taken by the insurer to avoid-
(i)any contravention of the Act; or
(ii)prejudice to the interests of policy-holders;