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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(1)Notwithstanding and without prejudice to initiation of any criminal proceedings against any person, who acts as a corporate agent without holding a valid registration made under these regulations, the Authority may invoke against such a person penal action under the Act or any other law for the time being in force