Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act] Union of India - Subsection Section 28(1)(c) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018 (c)for claims exceeding Rs. 10 crores the insurance broker may undertake claims consultancy with the prior approval of the Authority.