Section 9(2)(iii) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

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Union of India - Subsection

Section 9(2)(iii) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

(iii)Every corporate agent shall, with a view to conserve the insurance business already procured through him, make every attempt to ensure remittance of the premiums by the policyholders within the stipulated time, by giving notice to the policyholder orally and in writing;

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Union of India - Subsection

Section 9(2)(iii) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002