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8[116A. Summary of returns to be published- The 9[Central Government, before the date of commencement of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999)] shall every year cause to be published, in such manner as it may direct, a summary of the accounts, balance-sheet, statements, abstracts and other returns under this Act or purporting to be under this Act which have been furnished in pursuance of the provisions of this Act to the 1[Authority] during the year preceding the year of publication, and may append to such summary any note of the 1[Authority] or of the 9[Central Government, before the date of commencement of the Insurance Regulatory and Development Authority Act, 1999,] and any correspondence: Provided that nothing in this section shall require the publication of the 10[statement referred to in sub-section (2) of section 10 of the returns] referred to in sub-section (1) of section 28 11[or 12[section 28A or section 28B] or the statements referred to in sub-section (2) of section 31B or section 40B.]]    |
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