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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] Union of India - Subsection Section 46(5) in Insurance Regulatory and Development Authority of India (Lloyd's India) Regulations, 2016 (5)If it is considered necessary, the enquiry officer may ask the Authority to appoint a presenting officer to present its case.
