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Union of India - Section

Section 15 in The Insurance (Amendment) Act, 2002

15. Amendment of section 101A.-

In section 101A of the principal Act, in sub- section (8), for clause (ii), the following clause shall be substituted, namely:-
(ii)" Indian re- insurer" means an Indian insurance company which has been granted a certificate of registration under sub- section (2A) of section 3 by the Authority to carry on exclusively the re- insurance business in India.