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

Union of India - Subsection

Section 42E(2) in The Insurance (Amendment) Act, 2002

(2)Without prejudice to the provisions contained in this Act, the Authority may, by the regulations made in this behalf, specify the requirements of capital, form of business and other conditions to act as an intermediary or insurance intermediary.".