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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

(7)The designated person of the insurer may, on receipt of such an application alongwith the evidence of payment of fees to the Authority, grant or renew, as the case may be, a certificate in Form IRDA-Corporate Agents-L-2.