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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

(4)The designated person shall if the consideration of the application is likely to get delayed, within 60 days of the receipt of the application inform the applicant the reasons for such a delay, and the likely time it would take to do so.