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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(1)In case of a corporate agent, which is incorporated exclusively for the purposes of insurance intermediation, no change in ownership and/or shareholding exceeding 25%, shall be carried out without the prior approval of the Authority.