Section 6 in Indian Insurance Companies (Foreign Investment) Rules, 2015
6.
[* * *] [Deleted 'Foreign Direct Investment proposals which take the total Foreign Investment in the Indian Insurance Company above 26 per cent and upto the cap of 49 per cent shall be on the FIPB route, and shall require FIPB approval subject to compliance of the provisions of the Act.' by Notification No. G.S.R. 314(E), dated 16.3.2016 (w.e.f. 19.2.2015).]
