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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(9) in The Insurance (Amendment) Act, 2002

(9)No insurer shall, on or after the commencement of the Insurance (Amendment) Act, 2002 , appoint or transact any insurance business in India through any principal agent, chief agent or special agent.".