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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(d) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017

(d)The order rejecting the application shall be communicated by the Authority within thirty days of such rejection to the applicant in writing stating therein the ground on which the application has been rejected.