Section 8A in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
8A. [ Foreign Investment. [Inserted by Notification No. F. No. IRDAI/Reg/13/164/2019, dated 30.10.2019.]
- Every applicant, who is a company incorporated under the Companies Act, 2013 and has a majority of shareholding of foreign investors, shall furnish an undertaking as given in Schedule - AA.]
