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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000

(4)The duplicate so issued shall remain in force for the remainder of the period of validity of the license and/or identity card, unless cancelled earlier, and the duplicate shall bear an endorsement thereon that it is a duplicate.