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

Union of India - Subsection

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

(b)The Authority, on request of the insurer for relaxation of the provisions under Regulation 5(a), may grant relaxation for such period as may deem appropriate but not exceeding one year.