Section 2(1)(g) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004

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Union of India - Subsection

Section 2(1)(g) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004

(g)"Insurer" means and insurer who has obtained a certificate of registration under Section 3 of the Act, or renewal of registration under Section 3-A of the Act, as the case may be, to carry on general insurance business and includes:

(i)an insurance co-operative society, whose sole purpose is to carry on general insurance business;

(ii)an organization exempted under Section 118 of the Act; and

(iii)a provident soceity under section 65 of the Act;

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Union of India - Subsection

Section 2(1)(g) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004