Section 14 in The Insurance Regulatory And Development Authority (Protection Of Policy-Holders' Interests) Regulations, 2002
14.
/672In exercise of the powers conferred by clause (zc) of sub-section (2) of section 114-A of the Insurance Act, 1938 (4 of 1938), read with sections 14 and 26 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), the Authority, in consultation with the Insurance Advisory Committee, hereby makes the following regulations, namely:-
