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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(2)The Authority, after satisfying itself that the original certificate of registration has been lost, destroyed or mutilated, shall issue a duplicate certificate of registration as per format given in Schedule I - Form Q with an endorsement thereon that it is a duplicate.Chapter - III Corporate Governance