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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(2)The Authority, after satisfying itself that the original certificate of registration has been lost, destroyed or mutilated, shall issue a duplicate certificate of registration in Form B with an endorsement thereon that it is a duplicate one.