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Union of India - Section

Section 18 in Insurance Regulatory and Development Authority of India (Lloyd's India) Regulations, 2016

18. Manner of payment of fee for registration.

- The non-refundable fee of rupees five lakhs shall be remitted by a bank draft issued by any scheduled bank in favour of the Insurance Regulatory and Development Authority of India or by recognised electronic funds transfer to Insurance Regulatory and Development Authority of India.