Section 10(d) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(d)The insurance Web Aggregator shall take adequate steps for redressal of grievances of the policyholders within 14 days of receipt of such complaint and keep the Authority informed about the number, nature and other particulars of the complaints received from such policyholders in format and manner as may be specified by the Authority;
