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Karnataka HC Directs to Ensure Insurance Companies Transfer Unclaimed Policy Amounts - (09 Sep 2021)

INSURANCE

Karnataka High Court has directed the Insurance Regulatory and Development Authority (IRDA) to ensure that all insurance companies follow the master circular issued by it and the companies transfer unclaimed amounts to the Senior Citizens Welfare Funds, established under the Finance Act, 2015.

Tags : KARNATAKA HIGH COURT   INSURANCE COMPANIES TRANSFER UNCLAIMED POLICY AMOUNTS  

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