Section 14(3)(a) in The Insurance Ombudsman Rules, 2017

[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

(a)the complainant makes a written representation to the insurer named in the complaint and-

(i)either the insurer had rejected the complaint; or

(ii)the complainant had not received any reply within a period of one month after the insurer received his representation; or

(iii)the complainant is not satisfied with the reply given to him by the insurer;

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