Section 7(3)(b) in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

(b)to speak and discuss on any matter, at such meeting-

(i)that relates to the actuarial advice given to the directors;

(ii)that may affect the solvency of the insurer;

(iii)that may affect the ability of the insurer to meet the reasonable expectations of policy holders; or

(iv)on which actuarial advice is necessary;

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