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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(1)In case any insurer/ reinsurer registered in India, utilizes the services of any reinsurance broker for the placement of reinsurance of Indian risks abroad, such placement shall be through a reinsurance or composite broker registered by the Authority only.