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[Cites 0, Cited by 3] [Section 101A(8)] [Section 101A] [Entire Act]

Union of India - Subsection

Section 101A(8)(ii) in The Insurance Act, 1938

(ii)"Indian re-insurer" means an Indian insurance company which has been granted a certificate of registration under sub-section (2A) of section 3 by the Authority to carry on exclusively the re-insurance business in India.