Section 1 in Insurance Regulatory and Development Authority of India (Appointed Actuary) Regulations, 2022
1. Short title and commencement.
A. These Regulations may be called Insurance Regulatory and Development Authority of India (Appointed Actuary) Regulations, 2022.B. The Insurance Regulatory and Development Authority of India (Appointed Actuary) Regulations, 20l7 and any amendments made thereafter shall be repealed from the date these Regulations come into force.C. These Regulations shall come into force from the date of their publication in the Official Gazette.D. These Regulations shall be reviewed once in every three years from date of notification, unless the review or repeal or amendment is warranted earlier.
