Legal Document View

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
[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(b) in The Insurance Ombudsman Rules, 2017

(b)The complaint is made within one year-
(i)after the order of the insurer rejecting the representation is received; or
(ii)after receipt of decision of the insurer which is not to the satisfaction of the complainant;
(iii)after expiry of a period of one month from the date of sending the written representation to the insurer if the insurer named fails to furnish reply to the complainant .