Section 24(d) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(d)Where the person falling under sub-regulation (a), is a company or firm or body corporate, without prejudice to any other proceedings which may be taken by the Authority against the company or firm or body corporate, every director, manager, secretary or other officer of the company or body corporate, and every partner of the firm, who is knowingly a party to such a contravention shall also be liable to be proceeded against.
