Section 19(1)(b) in The Insurance Regulatory and Development Authority Act, 1999

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Union of India - Subsection

Section 19(1)(b) in The Insurance Regulatory and Development Authority Act, 1999

(b)that the Authority has persistently defaulted in complying with any direction given by the Central Government under this Act or in the discharge of the functions or performance of the duties imposed on it by or under the provisions of this Act and as a result of such default the financial position of the Authority or the administration of the Authority has suffered; or

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Union of India - Subsection

Section 19(1)(b) in The Insurance Regulatory and Development Authority Act, 1999