Section 23 in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022
23. Power to remove difficulties and relax strict enforcement of the regulations:
(1)In order to remove any difficulty in the application or interpretations of the provisions of these regulations, the Authority may issue clarifications through guidance notes or circulars.(2)On an application, received along with the specified non-refundable processing fees, the Authority, may for the reasons to be recorded in writing, relax the strict enforcement of any of the provisions of these regulations.
