Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] Union of India - Subsection Section 48(2) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018 (2)The insurance broker, if aggrieved by the decision of the Authority, may appeal to the Securities Appellate Tribunal.
