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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Insurance Regulatory And Development Authority (Life Insurance-Reinsurance) Regulations, 2000

(3)An insurer shall file with the Authority, at least forty-five days before the commencement of each financial year, a note on its underwriting policy indicating the classes of business, geographical scope, underwriting limits and profit objective.