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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(8) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(8)The Authority, on being satisfied that the applicant fulfills all the conditions specified for renewal of the certificate of registration, shall renew the certificate of registration in Schedule I - Form L for a period of three years and send intimation to that effect to the applicant.