LexSection 3A — Payment of annual fee by insurer.
The Insurance Act, 1938
1 [3A. Payment of annual fee by insurer.-- (1) An insurer who has been granted a certificate of registration under section 3 shall pay such annual fee to the Authority in such manner as may be specified by the regulations. (2) Any failure to deposit the annual fee shall render the certificate of registration liable to be cancelled.]Open in Lexace · Ask the AI about this section