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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022

(2)An TIO shall not market any insurance product without allotting a Unique Identification Number (UIN);Provided that in case of modification or revision of an existing insurance product, a separate UIN shall be allotted, clearly indicating that the insurance product being marketed is revised version of an earlier insurance product.