Section 14 in The Insurance Regulatory And Development Authority (Licensing Of Insurance Agents) Regulations, 2000
14.
/667In exercise of the powers conferred by sub-section (6) of section 42 and clauses (k), (l), (m) (n), (o) and (p) of sub-section (2) of section 114-A of the Insurance Act, 1938 (4 of 1938), the Authority in consultation with the Insurance Advisory Committee, hereby makes the following regulations, namely:-
