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Union of India - Section

Section 11 in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

11. Validity of Certificate of Registration.

(1)A Certificate of Registration once issued shall be valid for a period of three years from the date of issue, unless the same is suspended or cancelled under these regulations.
(2)No insurance broker shall be permitted to do business without a valid and current Certificate of Registration.