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] [Entire Act] Union of India - Section Section 25 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015 25. Change in ownership/ shareholding of Insurance Marketing Firm. - No change in ownership/shareholding exceeding 10% in the Insurance Marketing Firm, shall be carried out without the prior approval of the Authority.
