Section 24 in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022
24. Repeals and saving:
(1)On and from the commencement of these regulations, following regulations and guidelines cease to apply in the International Financial Services Centre -(a)the Insurance Regulatory and Development Authority (Sharing of Database for Distribution of Insurance Products) Regulations, 200;(b)the Insurance Regulatory and Development Authority of India (Fee for Registering Cancellation or Change of Nomination) Regulations, 205;(c)the Insurance Regulatory and Development Authority of India (Fee for granting written acknowledgement of the receipt of Notice of Assignment or Transfer) Regulations, 205;(d)the Insurance Regulatory and Development Authority of India (Inspection and Fee for Supply of Copies of Returns) Regulations, 206;(e)the Insurance Regulatory and Development Authority of India (Issuance of e-Insurance Polices) Regulations, 206;(f)the Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 206;(g)the Insurance Regulatory and Development Authority of India (Non-Linked Insurance Products) Regulations, 209;(h)the Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 20/9,) and(i)the Insurance Regulatory and Development Authority guidelines bearing reference no. IRDAI/NL/GDL/F&U/030/02/20I6 dated 8" February 206 on Product Filing Procedures for General Insurance Products.(j)the Insurance Regulatory and Development Authority guidelines bearing reference no. IRDA/HLT/REG/CIR/50/07/206 dated 297 July 206 on Product Filing in Health Insurance Business.(2)On and from the commencement of these regulations, Clause 4 of Chapter — 6 of International Financial Services Centres Authority (Operations of International Financial Services Centres Insurance Offices) Guidelines, 202, shall stand omitted.(3)Unless otherwise provided for in these regulations, nothing in these regulations shall be deemed to invalidate contracts of insurance entered prior to these regulations coming into force.(4)IOs operating in an International Financial Services Centre prior to the commencement of these regulations, shall comply with the additional requirements specified in these regulations, within a period of one month from the commencement of these regulations or within such extended period as may be specified by the Authority
