Section 3(8)(b) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

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Union of India - Subsection

Section 3(8)(b) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015

(b)Without prejudice to the foregoing, the Authority shall take into account the following and satisfy itself that the applicant:

(i)meets all the requirements of Section 64UM read with Section 42D of the Act and fulfils the eligibility criteria set out in Regulation 3 of these Regulations.

(ii)has not been refused in the past one year the grant of a license as Surveyor and Loss Assessor by the Authority

(iii)is not suffering from any of the disqualifications specified under Section 42D of the Act;

(iv)possesses the specified qualifications, has undergone practical training and has passed an examination conducted by the examination body.

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Union of India - Subsection

Section 3(8)(b) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015