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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(d) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002

(d)ensure that all monies received from or on behalf of an insured is paid into the "Insurance Bank Account" which remains in the "Insurance Bank Account" to remain in deposit until it is transferred on to the reinsurer or to the direct insurer;