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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(ii) in The Insurance (Amendment) Act, 2002

(ii)" Indian re- insurer" means an Indian insurance company which has been granted a certificate of registration under sub- section (2A) of section 3 by the Authority to carry on exclusively the re- insurance business in India.