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 26] [Entire Act] Union of India - Subsection Section 26(4) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000 (4)An order passed under sub-regulation (3) shall give reasons therefor including justification of the penalty imposed by that order.
