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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(8) in The Insurance Regulatory And Development Authority (Licensing Of Corporate Agents) Regulations, 2002

(8)Every corporate insurance executive or the specified person of the corporate agent, shall have completed at least twenty-five hours' practical training in life or general insurance business, as the case may be, from an approved institution, for the purposes of renewal of license to the corporate agent and/or renewal of certificate to the specified person:Provided that such applicant before seeking renewal of license or certificate to act as a composite insurance agent shall have completed from an approved institution, at least, fifty hours' practical training in life and general insurance business.