Section 15 in The Insurance Regulatory And Development Authority (Micro-Insurance) Regulations, 2005
15. Obligations to rural and social sectors.-
(1)All micro-insurance policies may be reckoned for the purposes of fulfilment of social obligations by an insurer pursuant to the provisions of the Act and the regulations made thereunder.(2)Where a micro-insurance policy is issued in a rural area and falls under the definition of social sector, such policy may be reckoned for both under rural and social obligations separately.
