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 19] [Entire Act] Union of India - Subsection Section 19(a) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002 (a)10 per cent. of the premium on that part of the business which is compulsory under any statute or any law in force;
