Section 3(2)(vi) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(vi) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

(vi)is capable of providing the necessary service to the policyholders, grant or renew, as the case may be, a license in Form IRDA-Corporate Agents-L-1:

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Union of India - Subsection

Section 3(2)(vi) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002