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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(12)(h) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

(h)the same promoter/ subscriber of the applicant does not have more than one Corporate Surveyor and Loss Assessor license. "Promoter/ Subscriber" shall be as defined in the "Companies Act, 2013".