Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(c) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(c)Whether the applicant has in their employment a minimum of two broker qualified persons who have the necessary qualifications specified in Schedule I - Form E and experience to conduct the business of insurance broker and in case applicant has certain branch offices, one broker qualified person per branch office having the necessary qualifications specified in Schedule I - Form E of these regulations and experience to conduct the business of insurance broker.