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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(6) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(6)Failure to adhere to the conditions set out above shall attract regulatory actions such as suspension or cancellation of registration, imposition of monetary penalty or any other action which the Authority deem fit.