LexSection 26 — Actuarial valuations.
The Life Insurance Corporation Act, 1956
1 [The Board] shall, 2 [every year], cause an investigation to be made by actuaries into the financial conditions of the 3 [life insurance business of the Corporation, including a valuation of the liabilities of the Corporation in respect thereto], and submit the report of the actuaries to the 4 [Board].Open in Lexace · Ask the AI about this section