Section 35 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
35. Penal Provision.
- In case a registered Insurance Web Aggregator violates any of the provisions of Insurance Act, 1938, IRDA Act, 1999 and Rules and Regulations made thereunder, any circular/guidelines/orders issued by the Authority from time to time, the Authority may impose appropriate penalty depending on the nature/gravity of violation under the provision of Sec. 102 of the Act.
