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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(3) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(3)Another registered insurance broker who agrees to take over the obligations of policy service can collect remuneration on current contracts which were not collected earlier from insurers, provided the insurance broker undertakes to service the policies through its term.Chapter - VI Miscellaneous