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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(iii) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000

(iii)Reinsurance, may, at the choice of an existing insurer, be complied with within a period of twelve months from the commencement of those regulations: