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[Cites 0, Cited by 6] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Insurance Act, 1938

(1)Every insurer, on or after the date of the commencement of the Insurance Laws (Amendment) Act, 2015, in respect of insurance business transacted by him and in respect of his shareholders' funds, shall, at the expiration of each financial year, prepare with reference to that year, balance sheet, a profit and loss account, a separate account of receipts and payments, a revenue account in accordance with the regulations as may be specified.