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[Cites 0, Cited by 0] [Section 114A(2)] [Section 114A] [Entire Act]

Union of India - Subsection

Section 114A(2)(j) in The Insurance Act, 1938

(j)the minimum information to be maintained by insurers or intermediary or insurance intermediary, as the case may be, in their books, the manner in which such information shall be maintained, the checks and other verifications in that connection and all other matters incidental thereto under sub-section (7) of section 33;
(ja)the form in which balance-sheets in respect of the insurance business of each of the insurers concerned and the manner in which actuarial reports and abstracts in respect of the life insurance business are to be prepared under clauses (b) and (c) of sub-section (3) of section 35;
(jb)the manner of assessment of compensation under the proviso to sub-section (4A) of section 37A;
(jc)the fee to be charged by the insurer under sub-section (3) of section 39;
(jd)the manner and amount of remuneration or reward to be paid or received by way of commission or otherwise to an insurance agent or an intermediary or insurance intermediary under section 40;
(je)the manner and form of expenses of management under sections 40B and 40C;