LexSection 14E — Power to authorize.
The Insurance Regulatory and Development Authority Act, 1999
1 [ 14E. Power to authorise. ---The Authority may, for the efficient discharge of its functions under sections 14A to 14D, by a general or special order in writing, authorise any entity regulated by it or any other statutory body having similar objectives to perform such functions as specified in the said order.]Open in Lexace · Ask the AI about this section