Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(c) in Insurance Regulatory and Development Authority of India (Lloyd's India) Regulations, 2016 (c)The Net Owned Fund of the applicant shall not be less than the prescribed amount of rupees five thousand crore at any time.
