Section 20(2) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(2)The corporate agents shall furnish half-yearly returns to the Authority insurer-wise business placed separately in respect of life, general and health insurance, in the formats specified by the Authority, before 31st October and 30111 April every year. The Authority on examination of the returns furnished may issue such directions or advices as it deem necessary to the corporate agent and shall be complied with the same.
