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[Cites 0, Cited by 2] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Insurance Regulatory and Development Authority Act, 1999

(1)There shall be constituted a fund to be called “the Insurance Regulatory and Development Authority Fund” and there shall be credited thereto—
(a)all Government grants, fees and charges received by the Authority;
(b)all sums received by the Authority from such other source as may be decided upon by the Central Government;
(c)***