Section 4(6) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(6)An applicant or its group entities ordinarily may be granted one certificate of registration provided that the group does not have any other insurance intermediation such as corporate agency or insurance broking or insurance marketing firm or web aggregator. However an application for a corporate agency registration where any member of the applicant is already engaged in insurance intermediation including corporate agency shall be considered on merits and with no conflict of interest.Note. - For the purposes of these regulations, the definition of "group" shall have the same meaning as defined under Insurance Regulatory and Development Authority (Investment) Regulations, 2000 as amended from time to time, any other direction issued in this regard by the Authority.
