Section 3(2)(vi) in The Insurance Regulatory And Development Authority (Licensing Of Insurance Agents) Regulations, 2000

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Union of India - Subsection

Section 3(2)(vi) in The Insurance Regulatory And Development Authority (Licensing Of Insurance Agents) Regulations, 2000

(vi)is capable of providing the necessary service to the policy-holders, grant or renew, as the case may be, a license in Form IRDA-Agents-VB, alongwith identity card in Form IRDA-Agents-VZ:

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Union of India - Subsection

Section 3(2)(vi) in The Insurance Regulatory And Development Authority (Licensing Of Insurance Agents) Regulations, 2000