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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(c) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019

(c)Without prejudice to the above, the Authority may also initiate such action against the said insurer, as deemed appropriate, under the provisions of the Act, the Insurance Regulatory and Development Authority Act, 1999 and the relevant Regulations framed thereunder.