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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002

(2)An insurance broker before seeking a renewal of license, shall have completed, atleast twenty-five hours of theoretical and practical training, imparted by an institution recognised by the Authority from time to time.