Section 10 in Indian Insurance Companies (Foreign Investment) Rules, 2015
10.
Other aspects related to or associated with or flowing from matters related to Foreign Investment in an [intermediary and insurance intermediary] [Substituted 'Indian Insurance Company' by Notification No. G.S.R. 619(E), dated 2.9.2019 (w.e.f. 19.2.2015).], which are not the subject matter of these rules, and fall within the regulatory ambit of the Authority, will be regulated as per regulations to be framed by the Authority, consistent with the relevant statutes and other rules framed there under.
