Section 4(4) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(4)An applicant registered or licensed by any other regulatory body in the financial sector, shall obtain no objection certificate from the respective bodies and file along with the application made under sub-regulationProvided that corporate agents already licensed under the IRDA's- (Licensing of Corporate Agents) Regulations, 2002 are exempt from the above requirement at the time of seeking registration under these regulations.
