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 3] [Entire Act] Union of India - Subsection Section 3(f) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002 (f)providing requisite underwriting information as required by an insurer in assessing the risk to decide pricing terms and conditions for cover;
