Section 14 in The Insurance Regulatory And Development Authority (Form Of Annual Statement Of Accounts And Records) Rules, 2001
14.
/684In exercise of the powers conferred by sub-section (1) of section 17, read with section 24(2)(d) of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), the Central Government, in consultation with the Comptroller and Auditor-General of India, hereby makes the following rules, namely:-
