Section 14 in The Insurance Regulatory And Development Authority (Appointed Actuary) Regulations, 2000
14.
/662F.No. IRDA/Reg/7/2000, dated 14th July, 2000. - In exercise of the powers conferred by clause (zd) of sub-section (2) of section 114-A of the Insurance Act, 1938 (4 of 1938), the Insurance Regulatory and Development Authority, in consultation with the Insurance Advisory Committee, hereby makes the following regulations, namely:-
