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[Cites 0, Cited by 23] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(10) in The Insurance Act, 1938

(10)"insurance agent" means an insurance agent who receives or agrees to receive payment by way of commission or other remuneration in consideration of his soliciting or procuring insurance business including business relating to the continuance, renewal or revival of policies of insurance;