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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002

(5)An insurance broker licensed under these regulations for a specified category may also apply for the grant of a license by the Authority for any other category by fulfilling the requirements of these regulations. However, such application shall be made only after a lapse of one year from the grant of a license in the first instance.