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Union of India - Section

Section 5 in The Life Insurance Corporation of India (Agents) Regulations, 2017

5. Eligibility conditions for appointment of agents.

- No person shall be eligible to be appointed as an agent unless he fulfills the eligibility conditions as laid down in the Insurance Regulatory and Development Authority of India (Appointment of Insurance Agents) Regulations, 2016 made under the IRDA Act, as amended from time to time.