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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(iii) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(iii)Further, the corporate agent shall file with the Authority the names of Authorised Verifiers engaged/ proposed to be engaged by the telemarketer in the form specified at Annexure 5 of these regulations.