Section 17 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
17. Issue of a duplicate certificate of registration to Insurance Marketing Firm.
- 17.1 In the event of a certificate of registration being lost or destroyed or mutilated, an Insurance Marketing Firm shall submit to the Authority, along with a fee of rupees one thousand and a declaration giving full details regarding the issue of the registration and its loss or destruction or mutilation, request for issue of a duplicate certificate of registration .17.2The Authority, after satisfying itself that the original registration has been lost, destroyed or mutilated, shall issue a duplicate certificate of registration in Form C with an endorsement thereon that it is a duplicate one.
