Section 2(b) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(b)"Applicant" means -(i)A company formed under the Companies Act, 2013 (18 of 2013) or any enactment thereof or under any previous company law which was in force; or(ii)A limited liability partnership formed and registered under the Limited Liability Partnership Act, 2008; or(iii)A Co-operative Society registered under Co-operative Societies Act, 1912 or under any law for registration of co-operative societies; or(iv)a banking company as defined in clause (4A) of section 2 of the Act; or(v)a corresponding new bank as defined under clause (da) of sub-section (I) of section 5 of the Banking Companies Act, 1949 (10 of 1949); or(vi)a regional rural bank established under section 3 of the Regional Rural Banks Act, 1976 (21 of 1976); or(vii)a Non-Governmental organisation or a micro lending finance organization covered under the Co-operative Societies Act, 1912 or a Non-Banking Financial Company registered with the Reserve Bank of India; or(viii)Any other person as may be recognized by the Authority to act as a corporate agent.
