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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002

(2)In the circumstances where the Authority feels that the establishment of an insurance broker is only to divert funds within a group of companies or their associates, it can after due enquiries made by it cancel the license granted to the insurance broker.