Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] Union of India - Subsection Section 22(4) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015 (4)The Authority may require, from time to time, the corporate agent to furnish such information or return as deemed appropriate.
