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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(2)An insurance broker however shall continue to service the contracts already concluded through them for a period of six months within which suitable arrangements shall be made by them for having the contracts attended to by another registered insurance broker.