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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(d) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(d)All the books documents statements, contract motes etc., referred to in his regulation and maintained by the pending for a decision from courts,the documents are required to be maintained till the disposal of the cases by the court.