Section 15(1) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(1)In the event of a certificate of registration being lost or destroyed or mutilated, a corporate agent shall submit to the Authority an application with a declaration giving full details of the issue of the registration and its loss or destruction or mutilation along with a fee of rupees one thousand, plus applicable taxes, to the Authority requesting issue of a duplicate certificate of registration.
