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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(d) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000

(d)evidence of having rupees two hundred crore or more paid-up share capital, in case of an application for grant of certificate of registration for reinsurance business;