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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000

(2)A license so renewed shall be valid for five years from the date of renewal, unless cancelled earlier. The renewed license shall be in Form-IRDA-7-LF or Form-IRDA-8-LF, as the case may be.