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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(2)Principal Officer and specified persons before seeking a renewal of registration, shall have completed, at least twenty five hours of theoretical and practical training, imparted by an approved institution.