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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

(2)Every Surveyor and Loss Assessor, whether a company or firm or an individual, shall be eligible to carry on the work as a surveyor and loss assessor, as per the level of membership allotted by the Institute and specified in the license.