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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(2)The expenses and costs of such an investigation shall be recovered by the Authority from the insurance broker whose affairs had been caused to be investigated.Chapter - IV Online Sales, Telemarketing and Distance Marketing