Section 22(1) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(1)An applicant desires to become a corporate agent shall disclose to the Authority at the time of filing application all material facts relevant for consideration of application, on its own. In case of any change in the information provided for consideration of their application, subsequent to filing of application or during the processing of application, such change shall be disclosed to the Authority, voluntary by the applicant, for consideration of the Authority.
