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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(a) in Insurance Regulatory and Development Authority of India (Appointed Actuary) Regulations, 2022

(a)No insurer shall carry on the business of insurance/reinsurance without an Appointed Actuary. Any non-compliance in this regard shall attract appropriate actions under the relevant provisions of the Insurance Act, 1938