LexSection 14A — Power of Authority to collect policy information
The Insurance Regulatory and Development Authority Act, 1999
1 [ 14A. Power of Authority to collect policy information. ---The Authority may, for the purpose of efficient discharge of its functions and to regulate and develop the insurance business--- (a) collect in such manner as it may think fit, information relating to policies and claims from any insurer or other regulated entities; and (b) furnish such information to any insurer or other regulated entities in accordance with the provisions of section 14C.]Open in Lexace · Ask the AI about this section