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[Cites 0, Cited by 0] [Section 114A(2)] [Section 114A] [Entire Act]

Union of India - Subsection

Section 114A(2)(d) in The Insurance Act, 1938

(d)such annual fee to the Authority and manner of payment under sub-section (1) of section 3A;
(da)such minimum annuity and other benefits to be secured by the insurer under section 4;
(daa)determination of preliminary expenses that may be excluded for calculation of the stipulated paid-up equity capital for the insurers under sub-section (1) of section 6;
(db)such equity capital and such forms of capital including hybrid capital required under sub-section (I) of section 6A;
(ea)separation of account of all receipts and payments in respect of each classes and sub-classes of insurance business as required under sub-section (1) and sub-section (2AA) of section 10; and its waiver under the said section;