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Union of India - Section

Section 9 in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000

9. Action upon rejection of application for requisition

.-An applicant, whose requisition for registration application has been rejected, may approach the Authority with a fresh request for registration application after a period of two years from the date of rejection, with a new set of promoters and or for a class of insurance business other than the originally proposed one.