Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(7)further, the investment in the applicant by the promoters/ shareholders/ partners shall be from their own funds and not from any other sources.Explanation. - For the purpose of these regulations own funds do not include funds arranged by way of borrowings or loans.