Section 8 in The Insurance Regulatory And Development Authority (Insurance Advertisements And Disclosure) Regulations, 2000
8. Advertisement on the internet .-(1) Every insurer or intermediary's web site or portal shall-
(i)include discloser statements which outline the site's specific policies vis-a-vis the privacy of personal information for the protection of both their own businesses and the consumers they serve;(ii)display their registration/license numbers on their web sites.(2)For the purposes of these regulations, except where otherwise specifically excluded or restricted, no form or policy otherwise permissible for use shall be deemed invalid or impermissible if such form or policy accurately reflects the intentions of the parties in such form or policy as published electronically or transmitted electronically between parties.
