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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002

(2)The application under sub-regulation (1) shall be made for any one or more of the following categories, namely:-
(a)direct broker;
(b)reinsurance broker;
(c)composite broker, alongwith the requisite fees as specified in regulation 18.