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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(c) in Insurance Regulatory and Development Authority of India (Appointed Actuary) Regulations, 2022

(c)The Chairperson of the Authority may issue circular(s) from time to time regarding the transitory provisions for consideration of relaxation referred under Regulation 5(b) above Cessation of Appointment of Appointed Actuary.