Section 39(12)(a) in The Insurance Rules, 1939

[Cites 0, Cited by 0] [Section 39(12)] [Section 39] [Entire Act]

(a)Every insurer shall maintain the following accounts in his ledgers, namely:--

(i)Re-insurance Accepted Account;

(ii)Re-insurance Commission Paid Account;

(iii)Re-insurance Claims Payable Account;

(iv)Re-insurance Claims Paid Account;

(v)Re-insurance Ceded Account;

(vi)Re-insurance Commission Received Account;

(vii)Re-insurance Claims Recoverable Account;

(viii)Re-insurance Claims Recovered Account;

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