Section 22(2) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(2)Similarly, a corporate agent who holds a valid registration issued by the. Authority shall, subsequent to the issuance of registration, disclose, to. the Authority voluntarily, any change in material facts, based on which a registration was made to them, within a reasonable time but not later than 30 days from the happening of such change. The Authority upon receipt of such information, may seek any clarification or issue such directions as it deem fit.
