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Insurance Guidelines on "Indian owned and controlled"- (Insurance Regulatory and Development Authority) (19 Oct 2015)

MANU/IRDA/0039/2015

Insurance

Insurance Regulatory Development Authority of India has introduced guidelines pursuant to the Insurance Laws (Amendment) Act, 2015. The Guidelines mention changes to the definition of “Indian ownership” and “Indian owned and controlled”. Aside from primary insurance providers, the guidelines are also applicable to Insurance Intermediaries.

Tags : INSURANCE   GUIDELINES   OWNED   CONTROLLED  

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