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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(a) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017

(a)Every Insurance Web Aggregator shall take out and continue to maintain a professional indemnity insurance cover throughout the validity of the period of the certificate of registration granted to them by the Authority, as specified in Form K (Professional Indemnity Insurance) of Schedule III of these regulations: