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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(1)On receipt of the report from the enquiry officer, the Authority shall consider the report and issue a show-cause notice to the insurance broker if the contents of the report warrant a cancellation of the registration granted to them;Provided that no such notice is required, in case the provisions of regulation 50 are attracted.