Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114A(2)] [Section 114A] [Entire Act] Union of India - Subsection Section 114A(2)(vb) in The Insurance Act, 1938 (vb)the requirements of capital, form of business and other conditions to act as an intermediary or insurance intermediary under section 42E;