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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(h) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

(h)possessing any professional qualification in marketing from any Institution/University recognised by any State Government or the Central Government, he shall have completed, at least, [twenty-five hours] [Substituted by Notification No. IRDA/Reg/3/40/2007, dated 8.10.2007 (w.e.f. 1.11.2007). ] practical training from an approved institution: