Section 19(1) in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022
(1)Inspection and supply of copy of return -(a)Any person seeking inspection or copy of any return related to an IO under sub-section (I) of section 20 of the Insurance Act, |938, shall make an application to the Authority;(b)The Authority may charge fee of not more than USD 5 (USD Five only) for inspection or supply of copy of any return;(c)The Authority shall indicate a date of inspection by the applicant or shall furnish a copy of the return, as the case may be, within thirty (30) working days from the date of receipt of the fee.
