Section 29(29) in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
29.2Any disputes arising between an Insurance Marketing Firm and an insurer or any other person either in the course of his engagement as an Insurance Marketing Firm or otherwise, may be referred to the Authority by the person so affected; and on receipt of the complaint or representation, the Authority may examine the complaint and if found necessary proceed to conduct an enquiry or an inspection or an investigation in terms of these regulations.
