Section 10 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
10. Grant of Registration to Insurance Marketing Firm.
- 10.1 The Authority on being satisfied that the Applicant complies with the provisions specified in Regulations 4,5,6,9 11 and the other relevant regulations shall grant a registration in Form B.10.2An Insurance Marketing Firm registered under these regulations for a specified category of activity/activities may also apply for addition/deletion of activity/activities, which are allowed under these regulations, by fulfilling the requirements of these regulations.
