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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(c) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000

(c)evidence of having rupees two hundred crore or more paid up equity share capital, in case the application for grant of certificate is for reinsurance business;