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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002

(b)any loss of money or other property for which the broker is legally liable in consequence of any financial or fraudulent act or omission;