Section 19(2)(b) in The Insurance Regulatory and Development Authority Act, 1999

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(b) in The Insurance Regulatory and Development Authority Act, 1999

(b)all the powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Authority shall, until the Authority is reconstituted under sub-section (3), be exercised and discharged by the Controller of Insurance; and

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Union of India - Subsection

Section 19(2)(b) in The Insurance Regulatory and Development Authority Act, 1999