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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(1)The payment of remuneration to or receipt of remuneration by a corporate agent shall be governed by the regulations notified in this behalf by the Authority from time time.