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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

(2)The Authority may also cancel the license if it is of the opinion that the continuation of such license would be prejudicial to the interests of policyholders.