Section 29 in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
29. Change in ownership and/or shareholding, name of a Corporate Agent.
(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.(2)A corporate agent shall take the prior approval of the Authority for change of its name.
