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[Cites 0, Cited by 3] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Insurance Act, 1938

(2)No person shall act as an insurance agent for more than one life insurer, one general insurer, one health insurer and one of each of the other mono-line insurers:Provided that the Authority shall, while framing regulations, ensure that no conflict of interest is allowed to arise for any agent in representing two or more insurers for whom hemay be an agent.