Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Union of India - Subsection Section 17(ia) in The Insurance (Amendment) Act, 2002 (ia)the form in which a return showing the investments made out of the controlled fund shall be submitted by an insurer carrying on life insurance business under sub- section (1) of section 28A;
