Section 23 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
23. Disclosures to the Authority.
(a)The details pertaining to disclosure to be made by the Insurance Web Aggregators to the Authority are given in Form N (Disclosures to the Authority) of Schedule III of these regulations.(b)The Insurance Web Aggregator shall furnish half-yearly returns to the Authority insurer-wise business placed separately in respect of life, general and health insurance, in the formats specified by the Authority, before 31st October and 30th April every year.(c)The Authority on examination of the returns furnished may issue such directions or advices as it deem necessary to the Insurance Web Aggregator and they shall be complied with by the Insurance Web Aggregator.
