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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(b) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002

(b)ensure that "insurance money" is held in an "Insurance Bank Account" with one or more of the Scheduled Banks or with such other institutions as may be approved by the Authority;