Section 3(1)(d) in The Life Insurance Corporation of India (Agents) Regulations, 2017

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Union of India - Subsection

Section 3(1)(d) in The Life Insurance Corporation of India (Agents) Regulations, 2017

(d)"agency year",-

(i)in relation to an agent, other than an absorbed agent, means-

(A)in the first year of his appointment, the period from the date of his appointment to the end of the month in which he completes twelve months as an agent (hereinafter referred to as the first agency year of such agent); and

(B)in the subsequent years of his appointment, every successive period of twelve months following the completion of the first agency year; and

(ii)in relation to an absorbed agent, means-

(A)the period of twelve months from the date following the date on which he had completed the last year of his agency before the published day (hereinafter referred to as the first agency year of such agent); and

(B)in the subsequent years of his appointment, every successive period of twelve months following the completion of the first agency year:

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Union of India - Subsection

Section 3(1)(d) in The Life Insurance Corporation of India (Agents) Regulations, 2017