Section 4A in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
4A. [ Foreign Investment. [Inserted by Notification No. F. No. IRDAI/Reg/13/164/2019, dated 30.10.2019 (w.e.f. 30.10.2015).]
- Every applicant, who is a company incorporated under the Companies Act,2013 and has a majority of shareholding of foreign innvestors, shall furnish an undertaking as given in Schedule -AA.]
