Section 46(1) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(1)The sale of insurance where leads are generated through online and offline and completed through distance marketing mode by Insurance Brokers shall be as per IRDAI (Insurance Web Aggregators) Regulations, 2017 issued by the Authority and the Insurance Broker can undertake outsourcing activities only to the extent of tele-calling as allowed under IRDAI (Insurance Web Aggregators) Regulations, 2017 in so far as they are applicable.Chapter - V Approach in Case of Non-Compliance of Regulations
