Section 2(2) in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
2.2"Applicant" meansa. A company formed under the Companies Act, 2013 (18 of 2013) or any enactment thereof or under any previous company law which was in force; orb. A limited liability partnership formed and registered under the Limited Liability Partnership Act, 2008; orc. Co-operative Societies registered under Co-operative Societies Act, 1912 or under any law for registration of Co-operative Societies; ord. Any other person as may be recognized by the Authority to act as an Insurance Marketing Firm.
