Section 3(2) in International Financial Services Centres Authority (Manner of Payment and Receipt of Premium) Regulations, 2022
(2)Words and expressions used and not defined in these Regulations but defined in the Act or Acts mentioned in the First Schedule to the Act or any rules, regulations made thereunder, shall have the same Meanings respectively assigned to them in those Acts, rules or regulations or any statutory modification or re-enactment thereto, as the case may be.
