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 2(8A)] [Section 2] [Entire Act] Union of India - Subsection Section 2(8A)(b) in The Insurance (Amendment) Act, 2002 (b)having a minimum paid- up capital (excluding the deposits required to be made under section 7) of rupees one hundred crores;