Section 2 in The Insurance Regulatory And Development Authority (Assets, Liabilities, And Solvency Margin Of Insurers) Regulations, 2000
2. Definitions
.-(1) In these regulations, unless the context otherwise requires-(a)"Act" means the Insurance Act, 1938 (41 of 1938);(b)"Authority" means the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999).(2)All words and expressions used herein and not defined but defined in the Insurance Act, 1938 (4 of 1938), or in the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), or in any rules or regulations made thereunder, shall have the meanings respectively assigned to them in those Acts or rules or regulations.
